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 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Board of Revenue Act, 1951

(2)Every application under Sub-section (1) for a review of any order shall be made within three months from the date of the order :Provided that the Board may in its discretion in any case extend such period, if sufficient reasons be shown for so doing,