Section 8 in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
8. Appeal and revision and bar of jurisdiction of Civil Courts.
(1)Any person aggrieved by any decision of the Claims Officer under Section 4 may, within thirty days from the date of the order, prefer an appeal before the Revenue Divisional Commissioner having jurisdiction.(2)Any person aggrieved by any order passed in an appeal under Sub-section (1) may, within ninety days from the date Of such order, file an application for revision on a question of law before the High Court.(3)Subject to the decisions in appeal or revision, if any, under the preceding sub-sections all orders made under this Act shall be final.(4)No Civil Court shall have jurisdiction to entertain any suit of proceeding so far as it relates to any matter which any officer or other competent authority is empowered by or under this Act to decide.Explanation - For the purposes of this section "person" shall include Government.
