Section 20 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
20. Service of notice under Section 10 of the Act.
- On receipt of the application referred to in Rule 19, the prescribed authority shall cause to be noted thereon the date of its presentation and if he is satisfied that the application is in order a notice in Form "D" shall be served on the agriculturist or his heirs or legal representatives, as the case may be.
