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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3) in The Orissa Estates Abolition Act, 1951

(3)Appeal pending before the Boards prior to the commencement of the Orissa Estates Abolition (Second Amendment) Act, 1957, shall stand transferred to the appropriate appellate authorities specified in Sub-section (1).