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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Forest Act, 1972

(1)The Board of (Revenue may, on an application made in that behalf by any person aggrieved by an appellate order under Section 18 within three months from the date of the order, confirm, modify or set aside such order :Provided that no orders under this sub-section shall be made without giving the parties concerned a reasonable opportunity of being heard.