Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42B(1)] [Section 42B] [Entire Act]

State of Odisha - Subsection

Section 42B(1)(i) in The Orissa Land Reforms (General) Rules, 1965

(i)The Additional District Magistrate or an Officer specially appointed by Government who is suitable for appointment as Additional District Magistrate if the order against which revision is filed who passed by an appellate authority under the Act below the rank of an Additional District Magistrate;