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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

(2)On receipt of the intimation, the Revenue Inspector shall score through the appropriate entry in the list of loans, if the demand is fully satisfied or make suitable corrections therein, taking care to note the authority of the intimation in Column 13. Every such correction shall be attested by the Revenue Inspector.