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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(6) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(6)He shall thereafter frame the final Assessment Roll on the basis of the Draft Assessment Roll as corrected in accordance with orders passed under Sub-rule (5) and in appeal, if any, under Section 11.