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 77] [Entire Act] State of Odisha - Subsection Section 77(1) in Orissa Municipal Act, 1950 (1)An appeal against any order passed under Section 76 shall lie, if such order was passed by -(a)the Executive Officer, Engineering or Health Officer to the Municipality; and(b)the Chairperson to the State Government.
