Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 187 in Grama Panchayats Rules, 1968 187. If the memorandum of appeal is not in the specified form or if all the requirements of the form are not fully compiled with the Appellate Authority may reject the appeal summarily after giving the appellant such opportunity as it may think fit.
