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 0] [Entire Act] State of Odisha - Section Section 16 in The Orissa Seaward Artillery Practice Rules, 1967 16. The Revenue Divisional Commissioner, Central Division shall have his first sitting to hear the appeal not later than six weeks from the date on which the appeal is filed.
