Section 45(1) in The Orissa Land Reforms (General) Rules, 1965
(1)The provisions of Rule 43 shall mutatis mutandis apply to the filing, hearing and disposal of cases of revision before the [Additional District Magistrate or Collector as the case may be.] [Substituted by Notification S.R.O. No. 216/80-D.11.2.1980.]
