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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(4) in The Orissa Development Authorities Rules, 1983

(4)All applications for certified copies under Sub-rule (2) shall be accompanied by an Account Payee Bank Draft or Pay Order of the value of the price for such certified copies payable to the Officer authorised under Sub-rule (2).Chapter-VII Management and Disposal of Lands and Properties