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State of Odisha - Section

Section 11 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959

11.

A loan ledger in the [Form VII] [Substituted vide Orissa Gazette Part III/18.8.1967.] shall be maintained by the District Magistrate or any other Subordinate Officer, wherein the loans paid to a displaced person and the amount due from him shall be recorded.