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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(7) in The Orissa Estates Abolition Rules, 1952

(7)Where the person to be served with a notice or order under the Act is a minor or a person of unsound mind or an idiot, the service shall be made in the aforesaid manner on the guardian, committee or other legal curator of such minor or person of unsound mind or idiot as the case may be.