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

State of Odisha - Subsection

Section 3(2) in The Orissa Land Reforms (General) Rules, 1965

(2)The Revenue Officer shall record the substance of the evidence of the witness, it any, examined before him in the for of a memorandum which shall be duly signed by the Officer and shall form part of the record.