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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Odisha - Subsection

Section 438(9) in Orissa Municipal Rules, 1953

(9)When a nomination purports to leave any amount otherwise than to a member or members of the subscriber's family, the Executive Officer shall call upon the subscriber to state whether he has family and if it is found that he has one the nomination shall not be accepted. A nomination becomes operative only on its being accepted by the Executive Officer.