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 2] [Section 48] [Entire Act] State of Odisha - Subsection Section 48(2) in The Orissa Land Reforms Act, 1960 (2)An appeal, if preferred within thirty days from the date of the order under Sub-section (1) shall lie to the prescribed authority.
