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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(1) in The Orissa Bhoodan and Gramdan Rules, 1972

(1)The decision given by the Arbitration Board in pursuance of Sub-section (3) of Section 22 shali be in writing and shall be communicated to the disputing parties and to the Grama Parishad. A copy of the decision shall also be sent to the Samiti.