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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Odisha - Subsection

Section 342(2) in Orissa Municipal Act, 1950

(2)When the person is an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier in the document and in the case of joint owners and occupier, it shall be sufficient to serve it on, or send it to, one of such owners or occupiers.