Section 43(2)(b) in The Orissa Survey and Settlement Act, 1958

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

(b)power to enter upon any land and to survey, demarcate and make a map of the same [* * *] [Omitted by Act No. 7 of 1962.]; and

Legal Document View