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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Odisha - Subsection

Section 148(1) in Orissa Municipal Act, 1950

(1)Whenever the title to any holding is transferred, both the transfer and the transferee shall, within three months after the execution of the instrument of transfer, or if no such instrument is executed within three months after the transfer is effected, give notice in writing of such transfer to the Executive Officer.