Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Public Embankment Construction and Improvement Act, 1950

(2)The Revenue Commissioner or the Commissioner, Northern Division, as the case may be, shall then send for the record of the case from the Collector and, after perusing such record and making such further enquiries, as he thinks fit, shall decide the appeal.