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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(4) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(4)After admission of the appeal petition, the appellate authority may, call for production of any records or documents from the appellant, the notified authority and the Director of Mines and give a personal hearing to the appellant and pass such order as it may deem just and proper.