Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988

(1)Where any person on whom a notice or order under the Act has been served, desires to be heard through his representative shall authorise such representative in writing.