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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(2)The Collector shall fix the date, time and place for hearing of the appeal thus preferred to him and may from time to time adjourn the hearing and make or cause to be made such further enquiries as he deems fit.