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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988

(2)The Estate Officer shall record the summary of the statements and evidence tendered before him. The summary of such evidence and any relevant documents filed before him shall form a part of the record of the proceedings.