Section 204(1)(c) in The Orissa Tenancy Act, 1913

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State of Odisha - Subsection

Section 204(1)(c) in The Orissa Tenancy Act, 1913

(c)an order passed after decree and relating to the execution thereof, shall be appealable -

(i)to the Commissioner, or,

(ii)if passed by a Deputy Collector exercising the power of a Collector, to the Collector :