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[Cites 0, Cited by 0] [Section 518] [Entire Act]

State of Odisha - Subsection

Section 518(6) in Orissa Municipal Rules, 1953

(6)The Executive Officer or the representative of the Railway Administration concerned may at any time not being less than sixty days before the commencement of a half-year by application in writing move Collector of the district for the alteration of the valuation any railway land with effect from the commencement of such half-year.