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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Odisha - Subsection

Section 120(3) in The Orissa Tenancy Act, 1913

(3)Revenue Officer to deal with objections. - Any person objecting to any entry in the Table of Rates may present a petition to the Revenue Officer within a period of one month after such publication, and the Revenue Officer shall consider any such objection and may alter or amend the Table.