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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(2)Along with the publication of the draft Jamabandi he shall serve a general notice intimating all persons interested that objections. If any, to any entry in or omission from the said Jamabandi may be made to him within thirty days from the date of such publication.