Section 11(4)(b) in The Orissa Land Reforms (General) Rules, 1965

[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(4)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)When the compensation is payable to co-sharers jointly and the recorded sub-tenant or under-raiyat [or his successor-in-interest] [Substituted by Notification No.10100-Re-187/79-R-D.11.2.1980.] is unable to obtain a joint receipt from the co-sharers for the money and no person has been authorised to receive the compensation on their behalf and grant receipt, or

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State of Odisha - Subsection

Section 11(4)(b) in The Orissa Land Reforms (General) Rules, 1965