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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(1)Objections, if any, to any entry in, or omission from the draft Jamabandi, made during thirty days of its publication shall be received and considered by the Tahsildar in accordance with the subsequent provisions of this rule.