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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1)(ii) in The Orissa Survey and Settlement Rules, 1962

(ii)if the original order was made by any other officer exercising the powers of the Tahasildar under these rules, to Sub-divisional Officer.