Section 14(3) in The Orissa Betterment Charges Rules, 1958
(3)The provisions of the Board of Revenue (Orissa) Rules, in so far as they are not inconsistent with the provisions made in these rules, shall apply in the matters of presentation of appeals, issue of notices to the parties and their hearing :Provided that the Revenue Divisional Commissioner may issue a notice of appeal to any other persons who in his opinion may be interested in the case.
