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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(9) in The Orissa Land Pass Book Rules, 2006

(9)Every individual whose name is included in the Land Pass Book may apply for a certified copy of the Land Pass Book from the Tehsildar who, on being satisfied about the identity of the applicant, shall issue such certified copy within fifteen days after realising from him an amount of rupees thirty-five and, where the application is rejected, the reason of such rejection shall be informed to the applicant within the said time limit.