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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(1)An appeal may be preferred to the appellate authority against the order passed by the notified authority under rule 8,9 or sub-rule (3) of rule 10 in Form 'H' and may be presented either in person or by an agent or may be sent by a registered post.