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 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Betterment Charges Rules, 1958

(2)On the date fixed for the enquiry and on such further date to which the same may be adjourned, the Collector shall hear the objections and suggestions and record in writing the substance of the evidence adduced. The evidence so recorded shall form part of the record.