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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in The Orissa Estates Abolition Rules, 1952

(4)The Compensation Officer shall give reasonable opportunity to the Intermediary and other persons concerned to be heard and to place before him evidence before initializing the Roll. He shall record a brief summary of the evidence and record his finding.