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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3) in The Orissa Irrigation Rules, 1961

(3)Any person aggrieved with the order of the Irrigation Officer may file an appeal before the Collector within thirty days from the date of publication of the crop pattern. The decision of the Collector shall be final.