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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3) in The Orissa Betterment Charges Rules, 1958

(3)The Agricultural expert and any officer of the Hirakud Dam Project may tender their views and comments on the suggestions and objections if and when required by the Collector. If necessary, they may be examined by the Collector during the enquiry.