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State of Odisha - Section

Section 648 in The Orissa Estates Abolition Rules, 1952

648. In view of the special risk of fraud involved in the payment of compensation to women who do not appear in public, special care shall be taken in the identification of such Intermediaries. The descriptive rolls, when originally prepared, and the periodical certificates of the continued existence of such women. Shall be attested by two or more persons of respectability in the town, village, or pargana.