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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in The Orissa Development Authorities Act, 1982

(1)After making such inquiry as it may think fit, the Board of Appeal may either direct the Valuation Officer to reconsider his proposals or may accept, modify, vary or reject the proposals of the Valuation Officer.