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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(a) in The Orissa Betterment Charges Rules, 1958

(a)Unless the appeal is rejected under Rule 36, notice of the date and place fixed for the hearing of the appeal shall be given to the appellant and every other party to the case whose interest is opposed to that of the appellant in such manner as the appellate authority directs.