Section 44 in The Orissa Hindu Religious Endowments Act, 1951
44.
[(1) Any person aggrieved by an order passed under Section 41, or Sub-section (1) or (6) of Section 42, or Section 43 may, within thirty days from the date of receipt of the order under Section 41 or Section 43 nor from the date of publication of the order under Section 42, as the case may be, prefer an appeal to [the Commissioner] [Substituted vide Orissa Act No. 29 of 1978-w. e. f. 7.6.1978.],(2)Any party aggrieved by the order of [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] passed under Sub-section (1), may, within thirty days from the date of the order, prefer an appeal to the High Court.]
