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State of Odisha - Section

Section 18 in The Orissa Forest Act, 1972

18. Appeal under Section 17.

(1)Every appeal under Sec. 17 shall be made by a memorandum in writing and may be delivered to the Forest Settlement Officer, who shall forward it forth with to the authority competent to hear the same.
(2)The procedure for filing and disposal of appeals shall be the same as is provided under Order XLI of the Code of Civil Procedure, 1908 (5 of 1908).