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

State of Odisha - Subsection

Section 9A(1) in The Orissa Estates Abolition Rules, 1952

(1)An application by the Trustee in respect of a trust estate under Section 13-D shall be in Form L and shall be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure 1908 (V of 1908) by the applicant Or his agent duly authorised in that behalf.