Section 6(4)(a) in The Orissa Escheats Act, 1979

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State of Odisha - Subsection

Section 6(4)(a) in The Orissa Escheats Act, 1979

(a)the Custodian, when such action seems to him to be appropriate, publish the notice in any newspaper approved by the Board of Revenue or in the Official Gazette or by proclamation in the locality where the property is situate in the prescribed manner, and such publication shall be deemed to be sufficient for ail purposes; and

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State of Odisha - Subsection

Section 6(4)(a) in The Orissa Escheats Act, 1979