Section 108 in The Orissa Development Authorities Act, 1982
108. Authentication of orders, documents, etc.
- All permissions, sanctions, orders, decisions, notices and. other documents shall be authenticated-(a)on behalf of the Authority, by the signature of the Secretary, to the Authority,(b)on behalf of the Valuation Officer, by himself,or by any other officer authorised in this behalf by the Authority or, as the case may be, by the Valuation Officer.
