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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(1) in The Orissa Land Reforms (General) Rules, 1965

(1)The draft statement shall be published by affixing a true copy of it to the notice-board of the Revenue-Officer and keeping it open for inspection, free of charge, by any person interested during office hours on working days for a period of thirty days from the date on which the copy is first affixed to his notice-board.