- Save as otherwise expressly provided or may be prescribed, every appeal under this Act shall, subject to the provisions of Section 5 of the Indian Limitation Act (Act IX of 1968) be presented -(a)where the appeal is against an order granting a licence or permission within thirty days after the date of the publication of the order on the notice board of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]; and(b)in other cases, within the thirty days after the date of the receipt of the order or proceeding against which the appeal is made.
