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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(3)On the date fixed for hearing of the objections or any other date to which the hearing may stand adjourned the Sub-Divisional Officer, after making such enquiries as he considers necessary and after giving the parties present an opportunity of being heard, pass such orders as he may deem proper.