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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2) in The Orissa Land Reforms (General) Rules, 1965

(2)The [* * *] [Deleted by Notification S.R.O. No. 603/76-D.3.6.1976.] hearing and disposal of cases of revision before the Board of Revenue shall be regulated by the provisions of the Board of Revenue, Orissa Regulation, 1963.