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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988

(2)The notice in Form "E" shall be served on the person in unauthorised occupation of any public premises calling upon him to pay for the damages assessed under Sub-section (2) of Section 7 of the Act.