Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2)(b) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(b)if an appeal is admitted, the Collector may call for a report from the officer against whose order the appeal has been filed :