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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Grama Rakshi Act, 1967

(3)Any Grama Rakshi aggrieved by an order made under Sub-section (1) may prefer an appeal against such order before the prescribed authority within thirty days of the date of communication of such order and the said authority, after hearing the appellant, may pass such order as he thinks fit.