Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(c) in The Orissa Betterment Charges Rules, 1958

(c)If the application is allowed wholly or partly, a declaration in Form XVI shall be prepared by the Sub-divisional Officer and published in the village where the land is situate. The copies of the said declaration shall be served on the applicant and the person to whom the liability is transferred wholly or in part.