Section 10(2) in The Bihar and Orissa Places of Pilgrimage Act, 1920

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State of Odisha - Subsection

Section 10(2) in The Bihar and Orissa Places of Pilgrimage Act, 1920

(2)The Magistrate may by order in writing-

(a)authorise any officer not below the rank of a Sub-Deputy Magistrate or Sub-Deputy Collector to exercise the above powers;

(b)authorise any other person to exercise the above powers between the hours of 6 a.m. and 9 p.m.;