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State of Odisha - Section

Section 614 in The Orissa Municipal Corporation Act, 2003

614. Appeal.

(1)Any applicant for a licence under this chapter may appeal from any order made under Sections 610, 611 and 613 by the Commissioner.
(2)The appeal shall be made within thirty days from the day on which the applicant received the order appealed against
(3)The appeal shall lie to the Chairman of the Standing Committee.