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] [Entire Act]

State of Odisha - Section

Section 14 in The Orissa Cess Act, 1962

14. Board of Revenue to invest officers not below the rank of Sub-Deputy Collector with Collector's powers.

- The Board of Revenue may at any time invest any officer not below the rank of a Sub Deputy Collector with the powers of a Collector under this Act or the rules made thereunder to be exercised by such officer under the control and supervision of the Collector of the district or independently of such control and supervision as the Board of Revenue may direct.