77. [ Appeal against order of punishment. [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
(1)An appeal against any order passed under Section 76 shall lie, if such order was passed by -(a)the Executive Officer, Engineering or Health Officer to the Municipality; and(b)the Chairperson to the State Government.(2)An appeal under this section shall be preferred and disposed of in such manner as may be prescribed.] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
