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[Cites 0, Cited by 0] [Section 354] [Entire Act]

State of Odisha - Subsection

Section 354(4) in Orissa Municipal Rules, 1953

(4)An appeal shall lie to the Inspector of Local Works against the orders of the Council. Such appeal shall be preferred within seven days from that of date receipt by the contractor of the orders on his application. The orders of the Inspector of Local Works shall be final.