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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2) in The Orissa Survey and Settlement Rules, 1962

(2)Not less than thirty days before the date of commencement of the local enquiry under Sub-rule (1), the Assistant Settlement Officer shall cause a proclamation in Form No. 1 to be published in the manner prescribed in Sub-rule (2) of Rule 6.