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[Cites 0, Cited by 20] [Section 22(2)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2)(b) in The Orissa Survey and Settlement Act, 1958

(b)on application without thirty days from the order passed on an objection preferred under Sub-section (1) of Section 21, have power to modify any such order.