Section 23 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
23. Appeal from orders under Section 20, 21 or 22
The officer, who made the seizure under Section 16 or any person claiming to be interested to the property so seized, may, within one month from the date of any order passed under Section 20, Section 21 or Section 22 prefer an appeal to the Court to which orders made by such Magistrate are ordinarily appealable and the order passed on such appeal shall be final.
