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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(6) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(6)The lists as approved by the Collector and as modified in appeal and revision, if, any, under Section 13 shall be published in the Notice Boards of the Collector and Sub-Divisional Officer.