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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in The Orissa Grama Rakshi Act, 1967

(4)The Revenue Divisional Commissioner may at any time call for and examine any record for the purpose of satisfying himself as to the legality or propriety of any order passed under Sub-section (1) or under Sub-section (3) and pass such order as he thinks fit.