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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(4) in The Orissa Tenancy Act, 1913

(4)The price-lists shall, when approved or revised by the Board of Revenue, be published in the official Gazette; and any manifest error in any such list discovered after its publication may be corrected by the Collector with the sanction of the Board of Revenue.