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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Odisha - Subsection

Section 41A(ix) in The Orissa Land Reforms (General) Rules, 1965

(ix)After the receipt of objections, the Tribunal shall fix a date for hearing and shall give notice thereof to the parties concerned and also to the Endowment Commissioner or Board of wakfs or the Collector, as the case may be, in case such Commissioner or Board or Collector is not already impleaded as a party.