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 133] [Entire Act] State of Odisha - Subsection Section 133(3) in The Orissa Grama Panchayats Act, 1964 (3)The appellate authority may, if he thinks fit, extend the period allowed by Sub-section (1) or (2), as the case may be, for filing an appeal.
