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 3] [Entire Act]

State of Odisha - Subsection

Section 3(b) in Administration of Mayurbhanj State Order, 1949

(b)The Provincial Government may appoint such officers as they think fit to be the District Magistrates and Additional District Magistrates and Sub-divisional Magistrates of the Revenue District of Mayurbhanj and sub-divisions respectively as specified in paragraph 3 :