Section 619 in The Orissa Municipal Corporation Act, 2003
619. Limitation for appeal.
- Save as otherwise expressly provided in the Act or as may be prescribed, every appeal under this Act shall, subject to the provisions of Section 5 of the Limitation Act, 1963 be presented. -(a)where the appeal is against an order granting a licence or permission, within thirty days after date of the publication of the order on the notice board of the Corporation; and(b)in other cases, within thirty days after the date of the receipt of the order or proceeding against which the appeal is made.
