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 14] [Entire Act] State of Odisha - Subsection Section 14(1) in The Orissa Betterment Charges Rules, 1958 (1)Any person aggrieved by an award made by the Collector under Subsection (4) of Section 3 may appeal to the Revenue Divisional Commissioner concerned under Sub-section (5) of Section 3.
