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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Odisha - Subsection

Section 3B(2) in The Orissa Estates Abolition Act, 1951

(2)On the publication of a notification under Section 3-A, all the Intermediaries whose interests are affected thereby shall, before the expiry of three months from the date of the said notifications, apply to,the Collector in the Form set out in the Schedule hereto annexed.