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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in The Orissa Agricultural Produce Markets Rules, 1958

(4)When publishing the list provisionally the Collector or such person shall fix a date, not later than one month from the date of publication of the lists before which any application, tot the inclusion, exclusion or correction of any entry shall reach him. The Collector or such person or any other officer appointed by the Collector for the purpose shall hear and decide any applications and objections received before the date so fixed and the decision of the Collector, such person or the other officer relating to such application or objection shall be final.