Section 9(1) in The Orissa Estates Abolition Act, 1951
(1)An appeal against any order of the Collector under Sub-Section (4) of Section 3-B, Clauses (h), (i) and (k) of Section 5, Sub-Section (1) of Sections 6 or 7 [Sub-sections (2) and (3) of Section 8] and Sub-sections (3) and (4) of Section 8-A, if preferred within sixty days of such order, shall be to the Board of Revenue which shall dispose of the appeal according to the prescribed procedure :Provided that if such order is passed by Officer other than the Collector of the district, an appeal if preferred within sixty days of such order shall lie to the Board of Revenue which shall dispose of the appeal according to the prescribed procedure :Provided further that if such order is passed by Officer other than the Collector of the district, an appeal If preferred within sixty days of such order shall lie to the said Collector who shall dispose of the appeal according to the same procedure as is preferred for disposal of such appeals by the Board of Revenue.[Explanation - "The Collector of the District" referred to in the proviso shall for the purpose of this Sub-section include [* * *] [Inserted vide Orissa Act No. 23 of 1957.] the Additional District Magistrate of the District.]
