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State of Odisha - Section

Section 32 in The Orissa Stamp Rules, 1952

32. Summary rejection of appeal.

(1)If the appeal is not in time or the memorandum not prepared in accordance with the provisions of these rules the appellate authority may reject the appeal summarily.
(2)The appeal may also be summarily rejected on other grounds which shall be recorded in writing by the appellate authority :Provided that before an order rejecting an appeal is passed the appellant shall be given a reasonable opportunity of being heard.