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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(3)Any person aggrieved by an order passed by the Board of Revenue in an appeal under Sub-section (4) of Section 8 may within sixty days from the date of such order, file an appeal before the High Court.