Section 6 in The Administration of Orissa States Orders, 1948
6. Revenue jurisdiction.
(a)Notwithstanding anything contained in the proviso to sub-paragraph (b) of paragraph 4 of this Order the Commissioner shall be the highest Revenue Authority in all Orissa States and shall exercise all original, appellate, or revisional revenue powers which were exercised by the Ruler of the States prior to the commencement of this Order. He may either on application by a party or on his own motion call for the records of any proceeding of any subordinate Revenue Authority and pass such orders as he thinks fit and may also delegate any or all of his revenue powers either conditionally or unconditionally to any other Revenue Officer subordinate to him:Provided that nothing in this sub-paragraph shall be construed as affecting his powers as appellate authority-if the laws applied or continued in force under paragraph 4 confer on him such appellate powers.(b)Every Sub-divisional Magistrate and any other officer specially-empowered by the Collector shall, within the local limits, exercise the jurisdiction on all revenue matters under the provisions of the Revenue Laws continued in force under paragraph 4 :Provided that where, prior to the commencement of this Order, original revenue jurisdiction was exercised by the Dewan or Revenue Member or Revenue Minister or Senior State Officer or any other officer of equivalent status, however, designated such original jurisdiction, shall be exercised by the Collector or by any other officer specially empowered in this behalf by the Collector.(c)An appeal shall lie from an order, judgement or decree of a Sub-divisional Officer or officer specially empowered under sub-paragraph (b) to the Collector, who may either hear the appeal himself or transfer it to an Additional Collector or to any Revenue Officer subordinate to the Collector and specially empowered by the Commissioner, to hear revenue appeals. The Collector may withdraw to his file any appeal so transferred.Explanation. - The expression 'Collector' and 'Additional Collector' shall respectively mean the 'District Magistrate' and the 'Additional District Magistrate' of the district constituted under the provisions of the Code of Criminal Procedure, 1898 as applied to the Orissa States.(d)Notwithstanding anything hereinbefore contained, the Collector may, either on application by a party or on his own motion, call for the records of any proceedings of any Subordinate Revenue Authority and pass such orders as he thinks fit.
