Section 2 in The Land Acquisition (Orissa Amendment) Act, 1948
2. Amendment of Section 18 of Act 1, 1894.
- In Section 18 of the Land Acquisition Act, 1894 (1 of 1894) after Sub-section (2) the following subsection shall be inserted, namely :"(3) Any order made by the Collector on an application under this section shall be subject to revision by the High Court, as if the Collector were a Court subordinate to the High Court within the meaning of Section 115 of the Code of Civil Procedure, 1908 (V of 1908)."
