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State of Odisha - Section

Section 44 in The Orissa Zilla Parishad Act, 1991

44.

-Q. Any person aggrieved by an order passed by the District Judge may prefer an appeal before the appropriate Court of law exercising civil appellate jurisdiction over the District Judge and in preferring such an appeal the provisions of the Indian Limitation Act, 1963 shall apply.]Chapter-VI Miscellaneous