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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in The Orissa Hindu Religious Endowments Rules, 1959

(2)Such appeals shall be presented to the Collector of the district in person or by pleader and shall be accompanied-
(a)by an authenticated copy of the order appealed against; and
(b)by as many copies of the memorandum of appeal as are required for service on each of the persons mentioned in Clause (b).