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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in The Orissa Bhoodan and Gramdan Rules, 1972

(1)Gifts made by the Samiti under Rule 5 shall be disbursed by the Administrative Officer at convenient centres only after the grantee executes a bond with surety or sureties in Form XXI to his satisfaction and furnishes a receipt, duly stamped, where necessary.