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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Odisha - Subsection

Section 46A(5) in The Orissa Irrigation Rules, 1961

(5)A notice of revision petition and date of its hearing shall be served on the respondent, if any, and reasonable opportunity shall be given to the parties to be heard in person or through his authorised agent before the final order in revision is passed.