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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4)(b) in The Orissa Tenancy Act, 1913

(b)any Deputy Collector to whom the Collector may, by general or special order approved by the Commissioner, transfer any of his functions under that provision, other than functions covered by Section 204;