Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(4) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969 (4)Any person aggrieved by the decision of the Collector under Sub-section (2) may, within thirty days of such decision, prefer an appeal to the Board of Revenue.
