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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Irrigation Rules, 1961

(2)Any person aggrieved with the decision of the Irrigation Officer in preparing the final irrigation charts may file an appeal before the Collector within thirty days from the date of publication of the final charts. The decision of the Collector shall be final.