Section 14(4) in The Orissa Betterment Charges Rules, 1958
(4)If the Revenue Divisional Commissioner while, hearing the appeal against the award made by the Collector considers that any further enquiry is necessary, he may make such enquiry himself or cause an enquiry to be made by the Collector specifying the points on which such enquiry is to be made. The Revenue Divisional Commissioner making such enquiry shall exercise all the powers of the Collector while framing the award.
