Section 50(2) in The Orissa Court of Wards Act, 1947
(2)The Revenue Commissioner may, in those areas where the Madras Proprietary Estate Village Service Act, 1894 (Madras Act II of 1894) is in force authorise the person so appointed to exercise all or any of the powers conferred on a revenue officer-in-charge of a division by Sub-section (2) of Section 16 of that Act.
