Section 8 in The Orissa Estates Abolition Rules, 1952
8. [ Procedure for disposal of appeals under Section 9. [Substituted by Revenue Department Notification No. 6943-EA dated 25.9.1956.]
(1)The procedure to be followed by the Board of Revenue in disposing of appeals against any order of the Collector under Sub-section (4) of Section 3-B, Clauses (h), (i) and (k) of Section 5, Sub section (1) of Section 6 or 7 Subsection (3) of Section 8 and Sub-sections (3) and (4) of Section 8-A shall be the same as is provided under Order XLI of the Code of Civil Procedure, 1908 (V of 1908).]
