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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(1) in The Orissa Survey and Settlement Rules, 1962

(1)The cost of settlement of rent as directed under Sub-section (2) of Section 18 shall-, subject to the provisions of Sub-rule (2), be assessed by the Assistant Settlement Officer in the manner prescribed in Rule 19.