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State of Odisha - Section

Section 12A in The Orissa Survey and Settlement Act, 1958

12A. [ Appeal. [Inserted by Act No. 7 of 1962.]

- An appeal, if presented within thirty days from the date of the order appealed against, shall lie from every order passed by the Assistant Settlement Officer under Section 12 to the Settlement Officer or to any other officer especially empowered by the Government in this behalf.