Section 15(b) in The Orissa Survey and Settlement Act, 1958
(b)[ on application made within one year from the date of final publication under Section 12-B the revision of record-of-rights or any portion thereof whether within the said period of one year or thereafter but not so as to affect any order passed by a Civil Court under Section 42 :] [Substituted by Act No. 6 of 1981.]
