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 12] [Entire Act] State of Odisha - Subsection Section 12(2) in The Orissa Irrigation Act, 1959 (2)Any person aggrieved by an order under Sub-section (1) may within thirty days from the date of intimation of the order, appeal to the Collector and his decision thereon shall be final.
