Section 46A in The Orissa Survey and Settlement Act, 1958
46A. [ Power of Settlement Officer under the Central Provinces Acts to be exercised by officers appointed under this Act. [Inserted by Act No. 7 of 1962.]
- Notwithstanding anything contained in the Central Provinces Acts mentioned below, the Settlement officers and Assistant Settlement Officers appointed under this Act shall respectively exercised the powers and perform the functions of -(a)Chief Settlement Officers and Settlement Officers under the Central Provinces Land Revenue Act 18 of 1981, and the Central provinces Tenancy Act 11 of 1898,and;(b)Settlement Officers and Assistant Settlement Officers under the Central Provinces Land Revenue Act 2 of 1917, and the Central Provinces Tenancy Act 1 of 1920.]
