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State of Odisha - Section

Section 57 in The Orissa Irrigation Rules, 1961

57. Appeal.

- [Section 47] - (1) An appeal preferred under Section 47 shall be made in the form of a memorandum signed and dated by the appellant or his recognised agent or his counsel. The memorandum shall be accompanied by an authenticated copy of the order appealed against.
(2)In computing the period of 30 days prescribed in the Act, the time spent in obtaining a copy of the order appealed against shall be excluded.