Section 29 in The Orissa Survey and Settlement Act, 1958
29. [Jurisdiction of Courts. [Substituted by Act No. 7 of 1962.]
(1)All authorities hearing an application, appeal or revision under any of the provisions of this Act shall do so as Revenue Courts.(2)Save as otherwise provided in this Act when an order has been made under Sections 3, 11, 18 or 36 no Court shall entertain any application or suit in respect of any matter for determining or deciding which provisions made in the Act and all proceedings in respect of any such matter pending on the date, such order is made shall be stayed till the final publication of records under Section 6-C, 12-B or 23 as the case may be.](3)[* * *] [Omitted by Act No. 7 of 1962.]
