Section 4(4) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(4)The State Government may, by notification, make rules for the purpose of carrying into effect the provisions of this section and in particular as to the fees to be paid in respect of the applications referred to in Subsection (3) and the procedure to be followed by the District Judge.Explanation - In Sub-sections (2), (3) and (4) the expression "District Judge" shall include an "Additional District Judge" in respect of those cases that may be transferred to him for disposal.
