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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Survey and Settlement Rules, 1962

(2)After assessment is made by the Survey Officer, he shall communicate the same with detailed calculation sheets to the Collector for apportionment and recovery of cost.Chapter-III Preparation of Record-of-Rights