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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1) in The Orissa Irrigation Act, 1959

(1)The Board of Revenue or the Commissioner in the prescribed manner may call for and examine the records of the proceedings under this Act of any officer subordinate to him for the purpose of satisfying himself as to the correctness, legality or propriety or any decision or order passed and the regularity of the proceedings of such officer.