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

State of Odisha - Subsection

Section 11(4) in The Orissa Estates Abolition Rules, 1952

(4)Save as otherwise expressly provided in these rules, the Claims Officer shall, in hearing and disposing of claims filed under Section 18, follow, so far as may be. the same procedure as is provided in the Code of Civil Procedure 1908, an the hearing and disposal of suits.