Section 15(a) in The Orissa Survey and Settlement Act, 1958
(a)of its own motion the revision of any record-of-rights, or any portion of a record-of-rights, at any time after the date of final publication under [Section 12-B] [Substituted by Act No. 7 of 1962.] but not so to affect any order passed by a Civil Court under Section [42] [Substituted by Act No. 7 of 1962.];
