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

State of Odisha - Subsection

Section 11(1) in The Orissa Fertilizers Loans Rules, 1965

(1)As soon as may be after the receipt of the application. The Tahasildar or any other officer empowered by the Collector under Sub-rule (2) of Rule 4 shall conduct an enquiry to verify the particulars mentioned in the application; provided that the Tahsildar or such officer may nominate any non-gazetted officer not below the rank of a Revenue Inspector to conduct enquiries under his supervision and control.