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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(10) in The Orissa Land Reforms (General) Rules, 1965

(10)In the absence of the Chairman, a member of the Commission authorised by him in writing or in the absence of such authorisation, a member authorised by the Commission under a resolution to this effect shall be entitled to sign any document and act as may be necessary for the transaction of the Commission's official business.