Section 11 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
11. Finality of orders
Except as provided in Section 29, an order passed by the competent authority under Sub-section (3) of Section 6, Section 7, Sub-section (3) of Section 8 or Section 9 shall, subject to the orders passed in appeal under Section 10, be final.
