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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Escheats Act, 1979

(1)Subject to the general or special order of the Government, the Board of Revenue shall be the authority in whom vests the general superintendence over all escheated properties and over all officers and authorities, other than the Civil Courts functioning under this Act.