Section 4(2)(b) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(b) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(b)require all persons Concerned, that is to say, all persons who are, or, may be in occupation, of or claim interest in the public premises to show cause, if any, against the proposed order on or before such date as is specified in the notice, being a date not earlier than [seven days] [Substituted by Orissa Act 12 of 1989.] from the date of service thereof.

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State of Odisha - Subsection

Section 4(2)(b) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972