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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Bhoodan and Gramdan Rules, 1972

(1)The objections under Sub-section (1) of Section 13 shall be in writing and shall be filed by the parties personally or through their agents duly authorised before the Tahsildar. The objection petition shall be exempted from Stamp-duty.