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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in The Orissa Survey and Settlement Act, 1958

(2)Where simultaneous proceedings have been ordered under Clause (a) or (c) of the preceding sub-section, the Assistant Settlement Officer and the Settlement Officer shall respectively exercise all the powers of Survey Officer and Chief Survey Officer.] [Substituted by Act No. 7 of 1962.]