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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Government Land Settlement Act, 1962

(2)No appeal shall be entertained under Sub-section (1) unless it is preferred within thirty days from the date of the order appealed against :Provided that appellate authority may admit an appeal preferred after the expiration of the aforesaid period of thirty days if it is satisfied that the appellant had sufficient cause for not preferring it within that period.