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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(b) in The Orissa Government Land Settlement Rules, 1983

(b)every appeal or revision petition shall be drawn up in the form of a memorandum signed and drafted by the appellant or petitioner or is recognised agent or his counsel. The memorandum shall set forth concisely and under distinct head the grounds of objection to the order appealed against or sought to be revised and such grounds shall be numbered consecutively;