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 18] [Entire Act] State of Odisha - Subsection Section 18(1) in The Orissa Forest Act, 1972 (1)Every appeal under Sec. 17 shall be made by a memorandum in writing and may be delivered to the Forest Settlement Officer, who shall forward it forth with to the authority competent to hear the same.
