Section 44 in The Orissa Land Reforms (General) Rules, 1965
44. [ Limitation for filing application for revision under Section 59. [Substituted by Notification S.R.O. No. 216/80-D.11.2.1980.]
- Every application for revision under Sub-section (1) of Section 59 shall be filed within a period of thirty days from the date of the order against which such application is preferred :Provided that an application for revision which has been filed on or after the 19th day of May, 1976 and before the date of commencement of the Orissa Land Reforms (General) (Third Amendment) Rules, 1976 shall, if such application was filed within the prescribed period, be deemed to have been filed before the Revenue Divisional Commissioner, having jurisdiction and shall be heard and disposed of by him.]
