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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Public Embankment Construction and Improvement Act, 1950

(3)The decision of the Revenue Commissioner or the Commissioner Northern Division, as the case may be, and subject only to such decision an order of the Collector under Section 5 shall, subject to the provision of Sub-section (4), be final.