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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(3)If the appellate authority after scrutiny of the appeal petition and the accompanied documents is of the opinion that those or any of the same is not in order, he may direct the appellant to rectify the deficiencies within a specified time and admit the appeal petition accordingly.