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] [Entire Act]

State of Odisha - Section

Section 44 in The Orissa Housing Board Act, 1968

44. Appeals to the High Court.

- The Board or any person aggrieved by the decision of the Tribunal may, within three months from the date of the decision or such further period as the High Court may for sufficient cause allow, prefer an appeal before the High Court.Chapter-VI Power to evict persons from Board promises