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

State of Odisha - Subsection

Section 9(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The Tahaildar shall, before hearing the objections give a notice in Form V to the declarant and the objector free of charge and send copies thereof to the Grama Panchayat in which the land is situate.