Section 8(2)(b) in The Orissa Hindu Religious Endowments Rules, 1959

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State of Odisha - Subsection

Section 8(2)(b) in The Orissa Hindu Religious Endowments Rules, 1959

(b)in the case of each of the other persons mentioned in Clause (b)-

(i)by delivery of a copy to such person or to some adult male member of his family at his usual place of residence or to the authorised agent of such person or by registered post, or

(ii)by affixture of a copy on some conspicuous part of the last known residence of such person or on some conspicuous part of the village where the Inam or Jagir land of the religious institutions are situate.

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State of Odisha - Subsection

Section 8(2)(b) in The Orissa Hindu Religious Endowments Rules, 1959