Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(5) in The Orissa Development Authorities Rules, 1983

(5)The Board shall meet and adjourn as it thinks proper with due regard to despatch of business, but shall decide all appeals received within a period of twelve months from the date of constitution of the Board of Appeal.