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State of Odisha - Section

Section 42 in The Orissa Betterment Charges Rules, 1958

42. Time for filing revision petition under Section 15 of the Act.

- Revision petitions under Section 15 of the Act shall be preferred within thirty days from the date of the order sought to be revised or within such further time as the Board of Revenue may for sufficient cause, shown, grant in its discretion,