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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in The Orissa Apartment Ownership Act, 1982

(4)Any person who is aggrieved by an order or rejection, may within thirty days from the date of such order or within such further period as the appellate authority may allow on sufficient grounds being shown, prefer an appeal before the State Government whose order thereon shall be final.