Section 4 in The Orissa Estates Abolition Rules, 1952
4. Form of notices under Clauses (h), (i) and (j) of Section 5.
- The notice under Clause (h) of Section 5 shall be in Form A, the notice under Clause (i) of Section 5 shall be in Form B or B (1) and the notice under Clause (j) of Section 5 shall be in Form C.
