Section 37 in The Orissa Land Reforms (General) Rules, 1965
37. [ Appellate authority under Sub-sectiOn (2) of Section 48. [Substituted by Notification No. 101000-Re-1/87-R-D.11.2.1980.]
- An appeal under Sub-section (2) of Section 48 shall lie to the Sub-divisional Officer or to an officer specially appointed by Government in this behalf who is suitable for appointment as the Sub-divisional Officer and any appeal under Sub-section (2) of Section 48 pending on the date of commencement of Orissa Land Reforms (General) (Amendment) Rules, 1980 shall be transferred to the Sub-divisional Officer for hearing and disposal.]
