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[Cites 0, Cited by 13] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(2) in The Orissa Hindu Religious Endowments Act, 1951

(2)Any party aggrieved by the order of [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] passed under Sub-section (1), may, within thirty days from the date of the order, prefer an appeal to the High Court.]