Section 33(3)(iii) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3)(iii) in The Bihar and Orissa Excise Act, 1915

(iii)any opinion which the Chairman or the member of the District Board or the Municipal Commissioners, as the case may be, may wish to record on the said proposals.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 33(3)(iii) in The Bihar and Orissa Excise Act, 1915