Section 3(3)(ii) in The Orissa Betterment Charges Act, 1955

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State of Odisha - Subsection

Section 3(3)(ii) in The Orissa Betterment Charges Act, 1955

(ii)For the purpose of revising any order, the Revenue Divisional Commissioner or, as the case may be, the Collector shall follow such procedure a may be prescribed and shall have power to call for and examine the records of the proceedings wherein such order was passed and pass such order a he deems fit].

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State of Odisha - Subsection

Section 3(3)(ii) in The Orissa Betterment Charges Act, 1955