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State of Odisha - Section

Section 29A in The Orissa Irrigation Act, 1959

29A. [ Revision. [Inserted vide Orissa Act No. 17 of 1981.]

- Any person aggrieved by an order passed by the Sub-divisional Officer under Sub-section (1) or Sub-section (2) of Section 29 may file an application in the prescribed manner and within the prescribed period before the Collector for revision of such order.]