Section 104 in The Orissa Development Authorities Rules, 1983
104. Appeal under Sub-section (5) of Section 86.
- Any appeal preferred under Sub-section (5) of Section 86 shall be in the form of a memorandum and shall clearly indicate the grounds on which such appeal is preferred. The memorandum of appeal shall be accompanied with relevant documents, plans, evidence, etc., in support of the various statements that may be made in the appeal.Chapter-XI Art Commission
