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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(1) in The Orissa Public Demands Recovery Act, 1962

(1)The Board of Revenue may, after previous publication and with the previous sanction of the State Government, make rules regulating the procedure to be followed by persons making requisitions under Section 4 and by Collectors and Certificate Officer acting under this Act; and may, by such rules, after, add to or annual any of the rules in Schedule II.