Section 42B(1) in The Orissa Land Reforms (General) Rules, 1965
(1)An application for revision under Sub-section (1) of Section 59 shall lie to -(i)The Additional District Magistrate or an Officer specially appointed by Government who is suitable for appointment as Additional District Magistrate if the order against which revision is filed who passed by an appellate authority under the Act below the rank of an Additional District Magistrate;(ii)[ "The Collector of the district or an officer specially appointed by Government who is suitable for appointment as Collector of a district if the order was passed by an appellate authority under the Act of the rank of an Additional District Magistrate."]Provided that any applicant for revision under Sub-section (1) of Section 59 pending on the date of commencement of the Orissa Land Reforms (General) (Amendment) Rules, 1980 shall be heard and disposed of by the Additional District Magistrate of the district or an Officer specially appointed by Government in this behalf who is suitable for appointment as Additional District Magistrate, if the appellate order against which revision is filed was passed by the Sub-divisional Officer and by the Collector, if the appellate order was passed by the Additional District Magistrate.][Provided further that any application for revision under Sub-section (1) of Section 59 pending with the Collector on the date of commencement of the Orissa Land Reforms (General) (Amendment) Rules, 1982 shall be heard and disposed of by the Officer appointed by Government under Clause (ii)] [Substituted by S.R.O. No. 528/82-D.16.8.1982.]
