Section 8(3) in The Orissa Board of Revenue Act, 1951
(3)The State Government shall be competent to fix the station at which the Board [* * *] [Deleted vide Act No. 18 of 1957, Section 6.] from time to time when not employed on the duties of circuit shall ordinarily hold the sittings :Provided that the State Government may, from time to time, alter the place of such sitting of the Board [* * *] [Deleted vide Act No. 18 of 1957, Section 6.] as they may, from time to time, deem expedient,
