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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1) in The Orissa Stamp Rules, 1952

(1)On receipt of reference under Rule 23 the Collector shall start a miscellaneous case record and serve on the person or persons concerned a notice in Form No. 1, appended to these rules requiring him on a date and any evidence on which such person or persons may reply in his support.