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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988

(3)Assessment of damages and order for the payment of the same under Sub-section (2) of Section 7 of the Act on account of unauthorised use and occupation of any public premises shall be, by an order in Form "F".