Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 5 in The Orissa Land Pass Book Rules, 2006 5. Appeal. - Any person aggrieved by an order passed by the Tehsildar under Rule 3 may prefer an appeal before the Sub-Collector concerned within thirty days of the order passed by the Tehsildar.
