Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Survey and Settlement Act, 1958

(3)[ Powers of Survey Officer to determine and record disputed boundary. - Any person aggrieved by a decision under Sub-section (2) may, within thirty days from the date of such decision, prefer an appeal to the prescribed authority.] [Substituted vide Act No. 7 of 1962.]