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

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

State of Odisha - Subsection

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

(a)Appeal and Revision - An appeal against the order of the Revenue Officer under this rule, if presented :

(i)by any person aggrieved by the order, or

(ii)by the State Government, shall lie to the Sub-divisional Officer within a period of thirty days from the date of such order.