Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(b) in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959

(b)The Secretary to the State Government may on presentation of an appeal memo, call for the records of the Collector with a report and after giving an opportunity to the appellant to produce evidence may set aside, vary or modify the order of the Collector.