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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(a) in The Orissa Betterment Charges Rules, 1958

(a)Soon after completion of the enquiry in the manner specified under Rule 24 and of such other matters as may be considered necessary, the Collector, if he conducted the enquiry himself shall submit his report or the report received from the officer authorised in this behalf with his recommendations through the Board of Revenue to the State Government for necessary orders.