Section 4 in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
4. Collector to decide, if a person is the holder of a village office.
(1)If any question arises as to whether a person was immediately before the appointed date the holder of any village office the Collector shall after giving the person affected an opportunity of being heard and after holding an enquiry decide the question.(2)Any person aggrieved by the decision of the Collector under Subsection (1) may within thirty days of such decision prefer an appeal to the Board of Revenue.
