Section 8 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
8.
(a)An appeal memo, under Sub-section (2) of Section 9 of the Act shall bear Court-fees stamp worth Rs. 1-8-0 and shall be verified either by the appellant or his Pleader or Advocate and shall be presented to the Secretary to the State Government in the Relief and Rehabilitation Department and shall be accompanied with a certified copy of the order appealed against.(b)The Secretary to the State Government may on presentation of an appeal memo, call for the records of the Collector with a report and after giving an opportunity to the appellant to produce evidence may set aside, vary or modify the order of the Collector.(c)An appeal under Sub-section (2) of Section 9 shall be made within 30 days of the receipt of the order under Section 9 and the provisions of Sections 5 and 12 of the Indian Limitation Act, 1908. shall apply to such an appeal for the purpose of computation.
