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 32] [Entire Act]

State of Odisha - Subsection

Section 32(b) in The Orissa Betterment Charges Rules, 1958

(b)The Sub-divisional Officer or the officer not below the rank of a Sub-Deputy Collector authorised by him shall give notice to the patties and to such other persons whose interests may, in his opinion, be affected thereby to appear on a date and at a place specified in the notice for an enquiry.