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State of Odisha - Section
Section 48 in The Orissa Stamp Rules, 1952
48. Transitional provision.
- Till the market value guidelines are issued by the Committee constituted under these rules the instructions of Government and inspector General of Registration issued/to be issued shall remain in force for asessment of Market Value by Registering Officers.]Form No. 1Notice under Sub-rule (1) of Rule 24ToShri..........................son of..................Village..............P.O.................P.S...............................................District.......................................Whereas it is alleged that a dead of..................relating to..........of land situated in the Village...................Thana......................which reports to have been executed by you on.............................and registered in office of the Sub-Registrar of ......................on........................on a lesser valuation of property you are hereby directed to appear before the undersigned in person or by a duly authorised agent on the................day of........................20.... at 10-30 O'clock in the forenoon to answer the claim and as the case, you must be prepared to produce on that day all witnesses upon whose evidence and all the records and documents upon which you rely in support of your evidence.Take notice that in default of your appearance on the day below mentioned the case will be heard and determined in your absence.Given under my hand and the seal of the Court this the day of..............Official Seal| Signature | |
| Place : | Collector |
| Date : | District |