Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 49 in The Orissa Housing Board Act, 1968 49. Finality of orders. - All orders passed by a competent authority under this Chapter Shall, subject to orders, if any, passed in an appeal under Section 48, be final and shall not be called in question in any Court.Chapter-VII Finance, accounts and audit
