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[Cites 0, Cited by 8] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(2) in The Orissa Land Reforms Act, 1960

(2)[ An appeal against the order of the Revenue Officer under Subsection (1) confirming the statement, if presented -
(a)by any person aggrieved the order within thirty days from the date of the order; or
(b)by the State Government within sixty days from the said date, shall lie to the prescribed authority.]