Section 31 in The Orissa Land Reforms (General) Rules, 1965
31. [ Appellate authority under Sub-section (2) of Section 4. [Substituted by Notification No. 10100-Re-187/79-R-D.11.2.1980.]
- An appeal under Sub-section (2) of Section 44 shall lie of the Subdivisional Officer or to an Officer specially appointed by Government in this behalf who is suitable for appointment as a Sub-divisional Officer.Provided that appeal under Sub-section (2) of Section 44 pending on the date of commencement of the Orissa Land Reforms (General) (Amendment) Rule, 1980 shall be transferred to the Subdivisional Officer for hearing and disposal.]
