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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Odisha - Subsection

Section 13A(1)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)When the compensation is payable to co-sharers jointly and the raiyat or the tenant is unable to obtain a joint receipt from such co-sharers for the money and no person has been authorised to receive the compensation on their behalf or grant receipt; or