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[Cites 0, Cited by 0] [Section 38A(10)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(10)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)Revision against any order passed by the Sub-divisional Officer in appeal shall lie to the Collector of the district within the period of thirty days from the date of such order :