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State of Odisha - Section

Section 322 in Orissa Municipal Act, 1950

322. Appeals from orders under Section 321.

- Any person aggrieved by any order made by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under the powers conferred upon it by the last preceding section may appeal to the State Government, and the decision of the State Government shall be final.