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State of Odisha - Section

Section 11 in Orissa Land Encroachment Act, 1947

11. Limitation of Appeals.

- No appeal shall be brought after the expiry of sixty days from the date of the decision or order complained of, provided that in computing the period of sixty days, the time required to obtain a copy of the decision or order appealed against shall be excluded. But the appeal may be admitted after the period hereinbefore provided if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within the prescribed period.