Section 42(1) in The Orissa Land Reforms (General) Rules, 1965
(1)The Sub-divisional Officer or an officer specially appointed by Government in this behalf who is suitable for appointment as Sub-divisional Officer if the order appealed against was passed by a Revenue Officer below the rank of a Sub-divisional Officer and is against any order other than an order passed under Sections 22, 23 and 23-A of the Act and any appeal against any such order pending on the date of commencement of the Orissa Land Reforms (General) (Amendment) Rules, 1980 shall be transferred to the Sub-divisional Officer for hearing and disposal.
