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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in The Orissa Estates Abolition Act, 1951

(1)An appeal if presented within one month from the date of the order's appealed against shall lie from every order passed by a Compensation Officer under Sub-Section (i) of Section 31 to the Collector of the district.