Section 22(1) in The Orissa Estates Abolition Act, 1951
(1)An appeal under Section 21 shall lie to-(a) the High Court, if the appeal preferred involves a claim exceeding ten thousand rupees; (b) the respective District judges to be notified in this behalf, if such appeal involves a claim which does not exceed ten thousand rupees; Provided that in case of claims heard by a District Judge under the proviso to Subsection (2) of Section 18, the appeal shall lie to the High Court.
