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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(1)(c) in The Orissa Land Reforms (General) Rules, 1965

(c)The authorised officer shall make an enquiry or cause an enquiry to be made through any officer subordinate to him into the matter after giving a reasonable opportunity of being heard to the applicant.