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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5)(a) in The Orissa Government Land Settlement Rules, 1983

(a)before public auction is held the Collector shall cause publication of a notice, giving fifteen clear days' time from the date of such publication and before the date of auction, fixing the date, hour and place of auction in two daily newspapers of the State and in such other manner as he considers necessary for wide publicity;