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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(d) in The Orissa Survey and Settlement Rules, 1962

(d)power to take down evidence with his own hand in the English language in proceedings under the Act or under these rules in accordance with the procedure laid down in the Code of Civil Procedure, 1908 for trial of suits.