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 19] [Entire Act] State of Odisha - Subsection Section 19(4) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001 (4)An appeal against the decision of the Vice Chairman shall lie under Section 18/103 of the Act.
