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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(2)(a) in The Orissa Development Authorities Act, 1982

(a)the State Government shall appoint an officer of the Authority who is holding or has held office, whether under the Government or the Authority, which in the opinion of the State Government is not lower in rank than that of a Deputy Collector or an Assistant Engineer, to be the Estate Officer for the purposes of the aforesaid Act and one or more officers may be appointed as Estate Officer for different areas or for the same area ;