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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2) in The Orissa Tenancy Act, 1913

(2)The application may be made to -
(i)the Collector or Sub-divisional Officer, or
(ii)a Revenue officer appointed by the State Government under the designation of Settlement Officer or Assistant Settlement Officer, for the purpose of making a survey and record-of-rights under Chapter XI, or
(iii)any other officer specially authorised in this behalf by the Board of Revenue.