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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(6) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(6)He shall thereafter frame the final Assessment Roll on the basis of the draft Assessment Roll as corrected in accordance with orders passed under Sub-rule (5) and in appeal or revision, if any, under Section 13.