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 4] [Entire Act] State of Odisha - Subsection Section 4(2) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969 (2)Any person aggrieved by the decision of the Collector under Subsection (1) may within thirty days of such decision prefer an appeal to the Board of Revenue.
