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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(3)The person to whom a notice under Sub-rule (1) or Sub-rule (2) is issued shall deliver possession of the land specified in the said notice in the manner laid down in Sub-rule (2) of Rule 8.