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 1] [Entire Act] State of Odisha - Section Section 32A in The Orissa Estates Abolition Act, 1951 32A. Second Appeal. - Any person aggrieved by any order passed by the Collector under Section 32, may within one month from the date of the order, prefer an appeal before the Board of Revenue.
