Section 4 in The Orissa Board of Revenue Act, 1951
4. [ [Substituted vide Act No. 18 of 1957, Section 4.]
Subject to the control of the State Government the duties of the Board shall be-(a)the superintendence of the administrative work of Revenue Divisional Commissioners as may be appointed under the Orissa Revenue Divisional Commissioners Act 19 of 1957 and of the Collectors and other Revenue Officers of districts in respect of such Revenue matters as may be prescribed;(b)recommendation of such propositions to the State Government as in the opinion of the Board may be calculated to augment or improve the State Revenues relating to matters referred to in Clause (a);(c)to superintend and regulate the collection of revenue from all revenue-paying and revenue-free lands or estates under the laws for the time being in force in the State ;(d)to superintend and regulate all measures of land reforms :Provided that it shall be competent for the State Government to assign to the Board such other duties and functions as they may deem fit.][* * *] [Omitted vide Act No. 20 of 1959, Section 2.]
