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 48] [Entire Act]

State of Odisha - Subsection

Section 48(2) in The Orissa Irrigation Act, 1959

(2)When on examining the records of any case, the Board of Revenue or the Commissioner considers that the order or decision of such officer should be revised, he may reverse or alter such order or pass such other order as he may think fit :Provided that no order adversely affecting any party shall be passed unless the said party is given an opportunity of being heard.