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[Cites 0, Cited by 0] [Section 38A(10)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(10)(h) in The Orissa Land Reforms (General) Rules, 1965

(h)Reasonable opportunity shall be given to the parties to be heard in person through lawyers before any final order in an appeal or revision petition is passed.