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

State of Odisha - Subsection

Section 3(b) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(b)for summoning parties and witnesses and enforcing their attendance - Order V, Rules 1, 3, 4 and 6, Order IX - Rules 1, 6, 7 and 10 to 14 and Order XVI, Rules 1 to 5 and 7 to 21;