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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(1)The Sub-Divisional Officer shall record an order with reasons therefor in respect of every Village Officer about admissibility or otherwise of solatium to him under Section 8.