Section 7(1) in The Orissa Government Land Settlement Act, 1962
(1)An appeal shall lie against any order made under Section 3 or Section 3-B-(a)where such order is made by an officer below the rank of a Sub-divisional Officer, to the Sub-divisional Officer;(b)where such order is made by a Sub-divisional Officer, to the Collector; and(c)where such order is made by a Collector to the Revenue Divisional Commissioner.
