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State of Odisha - Section

Section 85 in Grama Panchayats Rules, 1968

85.

Any local authority aggrieved by an order of the Collector, Revenue Divisional Commissioner or Board of Revenue, as the case may be, under Rules 81, 82, 83 and 84 may, within thirty days from the date of the order, prefer an appeal to the Revenue Divisional Commissioner, Board of Revenue and the State Government respectively who may very, set aside or confirm the said order.