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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)An appeal against any order passed under sub-section (1) shall lie, if filed within thirty days from the date of the order, to the Collector whose decision thereon shall be final.