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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3) in The Orissa Development Authorities Rules, 1983

(3)The appointment of the Valuation Officer shall subject to the provisions of Sub-section (3) of Section 33, be on such terms and conditions as may be determined by the State Government from time to time.