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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)Any person aggrieved by an order under sub-section (1) may, within thirty days from the date of the order, prefer an appeal before the Consolidation Officer whose decision thereon shall be final.