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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(3) in The Orissa Inland Steam Vessels Rules, 1935

(3)Postponement of survey - If the Surveyor is unavoidably prevented from being present at the time fixed for the survey, he shall accordingly inform the applicant as soon as possible, and shall fix some other time, convenient to the applicant and to the Surveyor, for the survey.