Section 32B in The Orissa Estates Abolition Act, 1951
32B. Revision.
- Any person aggrieved by an appellate order passed under Section 32-A, may within one month from the date of the order, file an application before the High Court for revision of such order on the ground that the decision is not in conformity with the law.] [Substituted vide Orissa Act No. 15 of 1956.]
