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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(1)If any question arises as to whether a person was immediately before the appointed date the holder of any village office the Collector shall after giving the person affected an opportunity of being heard and after holding an enquiry decide the question.