Section 6 in The Orissa Public Embankment Construction and Improvement Act, 1950
6. Appeal.
(1)Any person aggrieved by any order passed under Section 5, may, within thirty days from the date of the order present an appeal to the Revenue Commissioner or the Commissioner, Northern Division, as the case may be.(2)The Revenue Commissioner or the Commissioner, Northern Division, as the case may be, shall then send for the record of the case from the Collector and, after perusing such record and making such further enquiries, as he thinks fit, shall decide the appeal.(3)The decision of the Revenue Commissioner or the Commissioner Northern Division, as the case may be, and subject only to such decision an order of the Collector under Section 5 shall, subject to the provision of Sub-section (4), be final.(4)The State Government may, upon application or of their own motion, revise any order passed under Sub-section (3).
