(1)Where the Raja of Puri claims for himself any right in addition to those recorded in the record-of-rights he may make an application to the State Government in that behalf.(2)Upon receipt of an application under Sub-section (1) the State Government may, after making such enquiry as they deem necessary and after giving the Raja of Puri an opportunity of being heard, make such order as they deem fit.(3)The Raja of Puri may, if he is aggrieved by an order made under Sub-section (2), prefer an appeal before the High Court within thirty days of the date of communication of the order to him.(4)All orders passed under Sub-section (2), shall subject to the decision, if any, made in an appeal under Sub-section (3), be final.
