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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2)(d) in The Orissa Registration Rules, 1988

(d)If he declines if or refuses or neglects to appear, on the date fixed notwithstanding services of summons, no endorsement will be made on it, and the Registering Officer will advise the claimant to take such other legal steps as he may think fit. The document will remain in the custody the Registering Officer for 2 years after which it may be destroyed in the usual process.