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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(2) in The Orissa Tenancy Act, 1913

(2)Before a landlord enters under this Section, he shall file a notice in the prescribed form in the Collector's office stating that he has treated the holding as abandoned and is about to enter on it accordingly; and the Collector shall cause a notice to be published in such manner as the State Government may, by Rule, direct.