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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(2)He shall then prepare a list of these persons indicating therein the lands each has surrendered or abandoned :Provided that if any of these persons is believed to be dead, then instead of his name the name of his legal heir shall be shown in the list.