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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(2) in The Orissa Survey and Settlement Rules, 1962

(2)All persons, who on the date of issue of these Rules are discharging the functions of a Tahasildar under Chapter IV of Orissa Survey and Settlement Rules, 1960, shall be deemed to have been appointed as Tahasildar under these Rules.