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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa Land Reforms (General) Rules, 1965

(3)Two more copies of the notices shall also be filed out of which one copy shall be retained by the Revenue Officer for record in his office and the other copy shall be transmitted by him to the authority competent to maintain the record-of-rights.