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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(3)The Collector may allow any Village Officer further time for complying with the order if he is satisfied on an application made by the Village Officer in that behalf that it would not be reasonably practicable for him to comply with the order within thirty days from the date of service of the notice.