Section 22 in The Orissa Government Securities Rules, 1938
22. Prescribed authority In case of dispute as to title.
(1)The Bank shall exercise the powers and perform the duties referred to in Section 13 of the Act.(2)Any declaration made under Clause (c) of Sub-section (1) of that section shall be published, as soon as possible after the date on which the declaration is made in three successive issues of the Orissa Gazette and, if the note was enfaced for payment of interest at any office of the Bank outside the Province of Orissa, of the Official Gazette of the place where the interest on the note was payable.
