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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(c) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(c)as soon after the expiry of the period as may be possible, he shall call upon the claimant and the objectors, if any, to be present for hearing on a date to be fixed for the purpose,