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

State of Odisha - Subsection

Section 46(2) in The Orissa Irrigation Rules, 1961

(2)On receipt of the application, the [Sub-divisional Officer] [Substituted vide Orissa Gazette Extraordinary No. 968 of 1988.] shall send to the Irrigation Officer, who made the assessment appealed against, a copy of the application and call for the latter's report thereon and the records of enquiry, if any, made by him under Sub-rule (4) of Rule 45. The Irrigation Officer shall submit to the [Sub-divisional officer] [Substituted vide Orissa Gazette Extraordinary No. 968 of 1988.] his report and other relevant papers, if any, within 15 days from the date of receipt of the [Sub-divisional Officer's] [Substituted vide Orissa Gazette Extraordinary No. 968 of 1988.] requisition for the same.