Section 18A(3) in The Orissa Money-lenders' Act, 1939
(3)Any person aggrieved by an order cancelling a certificate of registration may, within one month from the date of communication of the order prefer an appeal-(a)if the order is passed by a Tahsildar, before the Sub-Divisional Officer; and(b)if the order is passed by a Sub-Divisional Officer before the Collector.
