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] [Section 200] [Entire Act] State of Odisha - Subsection Section 200(2) in Grama Panchayats Rules, 1968 (2)An appeal against any claim included in a bill presented under Sub-section (2) of Section 102 may be filed before the Sub-divisional Officer within fifteen days enclosing a copy of the bill.
