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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2)(b) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(b)if an appeal is admitted, the Collector may call for a report from the officer against whose order the appeal has been filed :