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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(3) in The Orissa Development Authorities Rules, 1983

(3)The Board of Appeal shall record its decision in writing in every case where the proposal of the Valuation Officer under Clauses (iii), (iv), (vi), (vii), (viii), and (x) of Sub-section (3) of Section 35 is modified, varied or rejected by it.