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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(c) in The Orissa Estates Abolition Act, 1951

(c)the time within which applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf has been made herein;