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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(d) in The Orissa Betterment Charges Rules, 1958

(d)On the date fixed for enquiry or on such further date to which the same may be adjourned, all such objections shall be disposed of by the Revenue Officer after a summary enquiry. The enquiry may be held in such manner as the Board of Revenue may generally direct.