15B. Revision of record of rights and appeal against order for revision.
(1)[Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] may [either on his own motion or] [Inserted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] on an application made in that behalf by any Sevak, other than the Raja of Puri, and after making an enquiry in the prescribed manner, make an order effecting any change in any entry made in the record-of-rights on all or any of the following grounds, namely:(a)that such change is necessary in view of any new materials which have come to notice; or(b)that any entry therein bears no relationship to the existing facts; or(c)that any such entry is incomplete or incorrect;Provided that no order under this sub-section shall be made without giving the parties concerned a reasonable opportunity of being heard.(2)Any person aggrieved by an order under Sub-section (1) may, within thirty days from the date of communication of the order to him, prefer an appeal before the State Government and thereupon the State Government may, after making such enquiry as may be necessary and after giving the parties concerned an opportunity of being heard, make such order as they deem fit.(3)No order made under Sub-section (1) or under Sub-section (2) shall debar any person aggrieved thereby from establishing his right, if any, in a Court of competent jurisdiction but no Court shall have power to stay the operation of the said order pending the final disposal of the proceedings before such Court or of any appeal or application arising therefrom or in relation thereto.
