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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(c) in The Orissa Betterment Charges Rules, 1958

(c)The statements of suggestions of objections received within the time allowed from the persons interested in any manner in the levy shall be registered in the office of the Collector village-wise or according to blocks as may be considered convenient.