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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1) in The Orissa Survey and Settlement Rules, 1962

(1)When an objection is received under Sub-rule (3) of Rule 26, notice thereof-in Form No. 5 along with copy of the objection shall be served on every person whose interest may, in the opinion of the Assistant Settlement Officer, be affected thereby and all such persons shall be called upon to attend at such time and place as the Assistant Settlement Officer may fix for the disposal of the objection.