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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(2)He shall also forward certified copies of the final Jamabandi and the sketch map prepared under Rule 13 to the authority competent to maintain the record-of-rights under the provisions of the Orissa Survey and Settlement Act, 1968.Chapter-IV Appointment of Village Officers to suitable posts under the State Government