Section 42(1)(i) in The Orissa Survey and Settlement Rules, 1962

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1)(i) in The Orissa Survey and Settlement Rules, 1962

(i)if the original order was made by an Assistant Settlement Officer exercising the powers of the Tahasildar under those rules and working under the administrative control of the Settlement Officer, to the Settlement Officer; and

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State of Odisha - Subsection

Section 42(1)(i) in The Orissa Survey and Settlement Rules, 1962