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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Public Embankment Construction and Improvement Act, 1950

(1)Any person aggrieved by any order passed under Section 5, may, within thirty days from the date of the order present an appeal to the Revenue Commissioner or the Commissioner, Northern Division, as the case may be.