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State of Odisha - Section

Section 24 in The Orissa Seaward Artillery Practice Rules, 1967

24.

If a person is directed to remove himself, his property or vessel from any place declared to be a danger zone, under Sub-section (2) of Section 4, the expenses of such removal as estimated by the Revenue Officer shall be paid at least 12 hours in advance of the hour before which the removal has to be completed.