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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3)(c) in The Orissa Land Reforms (General) Rules, 1965

(c)When the tenant or his successor-in-interest ; or his authorised agent entertains a bona fide doubt as to the right person or persons entitled to receive compensations;