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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Betterment Charges Rules, 1958

(2)The Collector shall draw up an award of the rates as finally decided by him for each class of land in Form III appended hereto. The award shall be published in the Orissa Gazette and also in the same manner as specified in Rule 11 (a).