Section 33(3)(ii) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3)(ii) in The Bihar and Orissa Excise Act, 1915

(ii)in the case of a District Board, all objections (if any) to proposals contained in the list which may be received by the Chairman from members of the District Board, or the Chairman of any Local Board; and

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State of Odisha - Subsection

Section 33(3)(ii) in The Bihar and Orissa Excise Act, 1915