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[Cites 0, Cited by 12] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1) in The Orissa Survey and Settlement Act, 1958

(1)When all such objections have been disposed of, the Assistant Settlement Officer shall submit the Settlement Rent Roll to the Settlement Officer with a full statement of the grounds of his proposals and a summary of the objections, if any, received by him.