Section 45 in The Orissa Land Reforms (General) Rules, 1965
45. Manner of disposal of matters under Section 59.
(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.](2)The [* * *] [Deleted by Notification S.R.O. No. 603/76-D.3.6.1976.] hearing and disposal of cases of revision before the Board of Revenue shall be regulated by the provisions of the Board of Revenue, Orissa Regulation, 1963.
