Section 31(1) in The Orissa Survey and Settlement Act, 1958
(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.],
