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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(2) in The Orissa Survey and Settlement Rules, 1962

(2)For ascertaining the quantity of crop or crops grown, the Assistant Settlement Officer may himself conduct or cause to conducted by any of his subordinates as many experiments as he considers necessary on different classes of lands in each village and in respect of each kind of crop grown.