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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)Any person aggrieved by an order of the Consolidation Officer under section 19 may, within thirty days from the date of the order, prefer and appeal before the Director of Consolidation whose decision thereon shall, except as otherwise provided by or under this Act, be final.