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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(c) in Administration of Mayurbhanj State Order, 1949

(c)The Provincial Government may appoint for the Revenue District of Mayurbhanj and each of the subdivisions thereunder as many officers as they think fit to be Deputy Magistrates and, Deputy Collectors and Sub-Deputy Magistrates and Sub-Deputy Collectors :