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[Cites 0, Cited by 0] [Section 30C(1)] [Section 30C] [Entire Act]

State of Odisha - Subsection

Section 30C(1)(a) in The Orissa Co-operative Societies Rules, 1965

(a)when an individual desired to contest in the election to the Committee of a Marketing Society, he shall file an affidavit duly sworn before a Magistrate, indicating the total extent of acreage of land owned by him in his personal capacity and his interest, if any, in his joint family property, alongwith the class of land in the form to be prescribed by Registrar two months prior to the date of expiry of the committee. Delay in the filing of the affidavit may be condoned by the Election Officer for justifiable reason for a period of 15 days. Any individual member can take copies of this affidavit at his own cost, to be fixed by the Registrar;