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State of Odisha - Section

Section 36 in The Orissa Development Authorities Act, 1982

36. Certain decision of Valuation Officer to be final.

- Except in matters arising out of Clauses (iii), (iv), (vi), (vii), (viii) and (x) of Sub-section (3) of Section 35 every decision of the Valuation Officer shall be final and binding on all persons including the Authority.