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[Cites 0, Cited by 8] [Entire Act]

State of Odisha - Section

Section 8 in Orissa Land Encroachment Act, 1947

8. Power to make Rules.

- The Provincial Government may, subject to the condition of previous publication make rules or orders either generally or in any particular instance-
(a)regulating the rates of assessment leviable under section 3;
(b)regulating the imposition of penalties under section 5;
(c)declaring that any particular land or class of lands which are the property of Government shall not be open to occupation;
(d)regulating the service of notice under this Act.