Section 43(2)(i) in The Orissa Survey and Settlement Act, 1958

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(2)(i) in The Orissa Survey and Settlement Act, 1958

(i)to regulate the procedure to be followed by [different officers and authorities] [Substituted by Act No. 7 of 1962.] in the discharge of any duty imposed or the exercise of any power conferred upon them by or under the Act and may by such rules confer upon any such Officer-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 43(2)(i) in The Orissa Survey and Settlement Act, 1958