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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(1)Save as otherwise expressly, provided in this Act any person aggrieved by any order passed under this Act or the rules made thereunder, may prefer an appeal within thirty days from the date of the order before the Collector, and if the original order is passed by the Collector before the Board of Revenue.