Section 14 in The Orissa Betterment Charges Rules, 1958
14. Appeals against awards made by Collector under Section 3 (5).
(1)Any person aggrieved by an award made by the Collector under Subsection (4) of Section 3 may appeal to the Revenue Divisional Commissioner concerned under Sub-section (5) of Section 3.(2)Every appeal shall be filed within sixty days from the date of publication of the award in the Orissa Gazette.(3)The provisions of the Board of Revenue (Orissa) Rules, in so far as they are not inconsistent with the provisions made in these rules, shall apply in the matters of presentation of appeals, issue of notices to the parties and their hearing :Provided that the Revenue Divisional Commissioner may issue a notice of appeal to any other persons who in his opinion may be interested in the case.(4)If the Revenue Divisional Commissioner while, hearing the appeal against the award made by the Collector considers that any further enquiry is necessary, he may make such enquiry himself or cause an enquiry to be made by the Collector specifying the points on which such enquiry is to be made. The Revenue Divisional Commissioner making such enquiry shall exercise all the powers of the Collector while framing the award.
