29. [Appeal. [Substituted vide Orissa Act No. 17 of 1981.]
(1)Any person aggrieved by any order made under Section 28, Section 28-A or Section 28-B may prefer an appeal in the prescribed manner and within the prescribed period to the Sub-divisional Officer having jurisdiction.(2)The Sub-divisional Officer having jurisdiction may also on his own motion annul or modify any such order as aforesaid :Provided that no proceedings under this sub-section shall be initiated after the expiry of the prescribed period and no orders shall be passed thereunder without giving the parties concerned a reasonable opportunity of being heard.]
