Section 12 in The Orissa Estates Abolition Rules, 1952
12. [ Disposal of appeals under Sub-section (2) of Section 21. [Substituted by the Revenue Department Notification No. 14883-EA-R-dated 12.5.1958.]
- In hearing and disposing of appeals preferred under Section 21, the District Judge shall, so far as may be, follow the same procedure as is provided in the rules under Order XLI of the Code of Civil Procedure, 1908, for the disposal of Civil appeals]
