Section 7 in Administration of Mayurbhanj State Order, 1949
7. Revenue jurisdiction.
(a)Notwithstanding anything contained in this Order to the contrary where in a revenue matter, the law, whether applied or continued in force under paragraph 5 provides for an appeal or revision from an order, judgement or decree, the appeal ,or revision shall lie-(i)from a judgement, order or decree, of the Collector or an Additional Collector to the Revenue Commissioner, Orissa who may either hear the appeal or revision himself or transfer it to an Additional Revenue Commissioner ;(ii)from an order, judgement or decree of any reference authority subordinate to the Collector-to the Collector who may either hear the appeal or revision himself or transfer it to an Additional Collector. The Collector may also specially empower a Sub-divisional Magistrate or any other Revenue Officer subordinate to him to receive and hear appeals and petitions on revision from an order, judgement, or decree from any specified Revenue authority or class of authorities.(b)Notwithstanding anything contained in this Order to the contrary the Revenue Commissioner, Orissa, may either on application by a party or on his own motion, call for the records of any proceedings of any subordinate Revenue authority and pass such orders as he thinks fit.(c)Notwithstanding anything contained in this Order to the contrary, the Collector, may either on application by a party or on his own motion call for the records of any proceedings of any subordinate Revenue authority and pass such orders as he thinks fit.Explanation. -(1) The expression "Collector" or "Additional Collector" shall respectively mean the "District Magistrate" and the "Additional District Magistrate" appointed under sub-paragraphs (b) and (c) of paragraph 4.(2)For purposes of sub-paragraph (b) all Revenue authorities in the State shall be deemed to be subordinate to the Revenue Commissioner, Orissa.
