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State of Odisha - Section

Section 40 in The Orissa Estates Abolition Act, 1951

40. Delegation.

- The State Government may by notification, direct that any power which is conferred on them by this Act shall in such circumstances and under such conditions, it any, as may, be specified in that direction, be exercised or discharged by any officer not below the rank of a member of the Board of Revenue subordinate to the State Government.