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State of Odisha - Section

Section 274 in Orissa Municipal Act, 1950

274. Appeal against order of Executive Officer.

- Any person aggrieved by the orders of the Executive Officer made under any of the provisions of this Chapter may, within thirty days from the date of the order, appeal to the [Municipality.] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.]