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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980

(2)Any person aggrieved by an order made under Sub-section (1) may prefer an appeal against that order within thirty days from the date thereof to the Executive Committee of the Corporation. Such Committee may after hearing the parties to the appeal either allow or dismiss the appeal or reverse or vary any part of the order.