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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1) in The Orissa Land Reforms (General) Rules, 1965

(1)The Secretary to the Commission with the approval of the Chairman shall call its meeting and fix the date, time and place of the same, notice for which shall be given to all members of the Commission at least seven days before the date of meeting.