Section 14(4) in The Orissa Estates Abolition Rules, 1952
(4)[ Every appeal to the Board of Revenue against the calculations made by the [Compensation Officer] [Renumbered by Revenue Department Notification No. 2770-EA-R-dated 25.1.1961, See, Orissa Gazette part III No. 5-dated 25.2.1961.] under paragraph (v) of Clause 2 (b) of Section 26 shall be made within thirty days of the publication of the draft Compensation Assessment Roll under Subsection (1) of Section 3.]
