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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Government Land Settlement Rules, 1983

(2)The petition of appeal shall bear Court-fee stamps worth rupees two and paise sixty only or as may be notified by Government from time to time, stating clearly the grounds of appeal and shall be filed before the Additional District Magistrate.