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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(4)Any person aggrieved by the decision of the Collector under Sub-section (2) may within thirty days of such decision prefer an appeal to the Board of Revenue and the decision of the Board on such appeal shall, subject to the provisions of Sub-section (3) of Section 13, be final.