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[Cites 0, Cited by 0] [Section 42B(1)] [Section 42B] [Entire Act]

State of Odisha - Subsection

Section 42B(1)(ii) in The Orissa Land Reforms (General) Rules, 1965

(ii)[ "The Collector of the district or an officer specially appointed by Government who is suitable for appointment as Collector of a district if the order was passed by an appellate authority under the Act of the rank of an Additional District Magistrate."]