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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964

(2)Any person aggrieved by any order passed in an appeal under Sub-section (1) may, within ninety days from the date Of such order, file an application for revision on a question of law before the High Court.