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[Cites 0, Cited by 2] [Section 13(3)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3)(a) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(a)under any of the provisions of this Act other than Sub-section (4) of Section 10 may, within sixty days from the date of such order, file an application for revision on a question of law before the High Court;