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State of Odisha - Section

Section 134 in The Orissa Municipal Corporation Act, 2003

134. Appeal.

- The Government may set up, on such terms and conditions as it may determine in consultation with the High Court an Appellate Authority consisting of a person who is or has been a judge of the High Court before whom an aggrieved party may file an appeal against the award of the Corporation Ombudsman within thirty days of the passing of the award.