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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Grama Rakshi Act, 1967

(3)The Magistrate of the district may, with the approval of the Revenue Divisional Commissioner, delegate his powers under Sub-section (1) to the Superintendent of Police of the district or to any Sub-Divisional Officer within the district to be exercised within their respective jurisdictions.