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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(a) in The Orissa Betterment Charges Rules, 1958

(a)Any appeal filed under Section 14 of the Act shall be accompanied by a copy of the award, declaration or order appealed against and shall state concisely the grounds upon which the appeal is preferred. The memorandum of appeal shall be signed and dated by the appellant or his recognised agent or counsel.