Section 46 in The Orissa Betterment Charges Rules, 1958
46.
No such notice shall be deemed void on account of any error in the name or designation of any person referred to therein, unless the enquiring officer is satisfied that such error is a material one.AppendixForm I[See Rule 6]Notification under Sub-section (1) of Section 3 of the Orissa Betterment Charges Act, 1955It is hereby notified that the lands under irrigable command of the Irrigation Scheme of the Hirakud Dam Project comprised within Sambalpur/ Delta* Zone as specified in the schedule below shall, for the purposes of determination of betterment charges under Sub-section (3) of Section 3 be divided into the following classes, namely :SI. No...........................................Class..................By order of the GovernorSignatureDesignation
