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 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Apartment Ownership Act, 1982

(2)Any person aggrieved, by an order of the competent authority under Sub-section (1), within thirty days from the date of communication of the order to him, prefer an appeal before the State Government and the decision of the State Government made thereon shall be final.