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[Cites 0, Cited by 1] [Section 133] [Entire Act]

State of Odisha - Subsection

Section 133(2) in The Orissa Grama Panchayats Act, 1964

(2)Any person aggrieved by an order made under Sub-section (1) may, within thirty days from the date of the order, prefer a second appeal to the Collector, who may vary, set aside or confirm the said order.