Legal Document View

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
[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(1)(c) in The Orissa Survey and Settlement Rules, 1962

(c)Grounds for filing objections and appeals under Sections 6-A and 6-B may be taken, heard and disposed of in proceedings respectively under Section 12 and 12-A and no separate proceedings shall lie for purposes of such objections and appeals.