Section 8(1) in The Orissa Estates Abolition Rules, 1952
(1)The procedure to be followed by the Board of Revenue in disposing of appeals against any order of the Collector under Sub-section (4) of Section 3-B, Clauses (h), (i) and (k) of Section 5, Sub section (1) of Section 6 or 7 Subsection (3) of Section 8 and Sub-sections (3) and (4) of Section 8-A shall be the same as is provided under Order XLI of the Code of Civil Procedure, 1908 (V of 1908).]
