Section 2(1)(i) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

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State of Odisha - Subsection

Section 2(1)(i) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

(i)"local authority" means-

(i)in case of Bhubaneswar, the Land Officer, General Administration Department ; and

(ii)in other cases, the Tahsildar of the area concerned.