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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2)(a) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(a)the procedure to be followed by the Collector, the Board of Revenue and other authorities while proceeding under any of the provisions of this Act;