Section 12 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
12. Procedure to be followed in proceedings.
- The State Government may, by rules made in that behalf, specify either generally or in relation to any particular area the time within which, the authorities by whom and the manner in which proceedings in respect of matters under Sections 5, 6 and 7 including matters preliminary, incidental or ancillary thereto shall be commenced, heard and disposed of.
