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

State of Odisha - Subsection

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

(2)Every revision petition shall be drawn up in the form of a memorandum signed and drafted by the petitioner or his authorised agent or his counsellor. The memorandum shall set forth concisely and under distinct head of the grounds of objection to the order sought to be revised and such grounds shall be numbered consecutively.