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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(2)The Sub-Divisional Officer shall take into consideration the merits of each individual case, conduct local enquiry if necessary, and shall make a provisional allotment in favour of the applicants.