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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(5) in The Orissa Town Planning and Improvement Trust Act, 1956

(5)Any party aggrieved by the decision of the arbitrator may, within three months from the date of the communication thereof, appeal to the High Court and subject to the result of such appeal, if any, the decision of the arbitrator shall be final and binding on all persons concerned.