Section 44Q in The Orissa Panchayat Samiti Act, 1959
44Q. [ Appeal [Inserted vide Orissa Act No. 19 of 1972.]
- Any person aggrieved by an order passed by the [Civil Judge (Senior Division)] under Sub-section (1) or Sub-section (2) of Section 44-J may, within such period as may be prescribed, prefer an appeal before the District Judge having jurisdiction.]Chapter-VII Miscellaneous
