58. [ Appeal. [Substituted vide Orissa Act No. 29 of 1976.]
(1)Any person aggrieved by an order passed under any of the following sections may prefer an appeal to the prescribed authority, namely :Sections 4, [8-A], 9, (4), 10,12 (2), 15,16,17,18,1 9 (1), (c), 20, 21 22, (1), [22-A (5), 23 (2), 23-A] [Inserted vide Orissa Act No. 44 of 1976.] 27, 28, [34-A, 35] [Inserted vide Orissa Act No. 13 of 1965.], [36-A] [Inserted vide Orissa Act No. 9 of 1974.], [36-C, 42] [Inserted vide Orissa Act No. 13 of 1965.], [45-B (1)] [Inserted vide Orissa Act No. 44 of 1976.], [52, 55-A, 56-B and 57-B (4)] [Inserted vide Orissa Act No. 13 of 1965.].(2)[ The procedure of filing and disposal of appeals shall be as may be prescribed.] [Inserted vide Orissa Act No. 44 of 1976.](3)[ Any tenant aggrieved by an order passed under Section 27, Section 35 or Section 36-A (other than an order dismissing the case for default or non-prosecution) prior to the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 may, if he has not preferred an appeal as provided in Sub-section (1), prefer the same within one year from the said date.] [Inserted vide Orissa Act No. 29 of 1976.]
