Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act] State of Odisha - Subsection Section 22(2)(e) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970 (e)reasonable opportunity shall be given to the parties to be heard in person or through pleaders before final order in appeal is passed.