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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(3) in The Orissa Urban Police Act, 2003

(3)Where any person, who has a claim to the property, is required by the proclamation under Sub-section (1) to appear before the other officer authorised by the Commissioner in that behalf and establish his claim, such officer shall forward the record of the proceedings before him with his finding thereon to the Commissioner.