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] [Section 8A] [Entire Act] State of Odisha - Subsection Section 8A(3) in Shri Jagannath Temple Act, 1955 (3)The Raja of Puri may, if he is aggrieved by an order made under Sub-section (2), prefer an appeal before the High Court within thirty days of the date of communication of the order to him.
