Section 22(c) in The Orissa House Rent Control Act, 1967
(c)all such proceedings pending before the Controller appointed under the said Act and all appeals pending thereunder shall respectively stand transferred to the [Subdivisional Judicial Magistrate and the Chief Judicial Magistrate] [Substituted by the Orissa House Rent Control (Amendment) Act 1974 (Orissa Act 10 of 1974), Section 5 for 'Subdivisional Magistrate and the Additional District Magistrate (Judicial)' w.e.f. 1st April, 1974.].
