Section 24U(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)Dispute and their redressal.- All petitions seeking a redressal of disputes under Sub-section (3) of Section 6D of the Act, shall be in writing and such petitions shall be accompanied by-(i)A statement of the subject matter of the dispute;(ii)A statement of the claim;(iii)A copy of the relevant Contract Farming Agreement;(iv)Such other statement or records as may be necessary to support the claim;
