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

State of Odisha - Subsection

Section 2(2) in The Administration of Orissa States Orders, 1948

(2)'Commissioner' means in respect of the states of Athmalik, Bamra, Bonai, Dhenkanal, Gangnur, Hindol Keonjhar, Kalahandi, Pal-Lahara, Patna, Rairekhol, Sonepur, and Talcher, the Commissioner, Northern Division and in respect of States of Athgarh, Baramba, Boudh, Daspaila, Khandapara, Nayagath, Narsingpur, Nilgiri, Ranpur and Tigiria, "the Revenue Commissioner Orissa."