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[Cites 0, Cited by 3] [Entire Act]

State of Odisha - Section

Section 21 in The Orissa Estates Abolition Act, 1951

21. [ Appeal against the decision of Claims Officer. [Substituted vide Orissa Act No. 3 of 1958.]

- An appeal shall lie against any decision of the Claims Officer under Section 20, within sixty days of such decision in the manner provided in Section 22.