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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(9) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

(9)The District Magistrate will keep the Revenue Divisional Commissioner informed regarding the correspondence with the Advocate-General and in important matters also the Board of Revenue when the District Magistrate so thinks fit.