Section 31 in The Orissa Survey and Settlement Act, 1958
31. Power of Collector and Board of Revenue to dispute work.
(1)The [Settlement Officer] [Substituted by Act No. 7 of 1962.] may by written order, dispute in such manner as appears to him fit any business cognizable under this Act by any [Assistant Settlement Officer] [Substituted by Act No. 6 of 1981.] and by like order he may withdraw any case pending before such [Officer] [Substituted by Act No. 6 of 1981.] and either dispose of the same himself or by written order refer it for disposal to any other [Assistant Settlement Officer] [Substituted by Act No. 6 of 1981.],(2)[ The aforesaid powers shall, in relation to all business cognizable under this Act, be exercisable by -(a)the District Collector and the Chief Survey Officer in respect of officers subordinate to them; and(b)the Board of Revenue in respect of Settlement Officers, Chief Survey Officers and District Collectors.]
