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 88] [Entire Act] State of Odisha - Subsection Section 88(b) in Grama Panchayats Rules, 1968 (b)Any person aggrieved by an order made by the Collector under Clause (a) of this rule may within 15 days of such order appeal to the State Government who may vary, set aside or confirm the said order.
