Section 22 in The Orissa Estates Abolition Act, 1951
22. Appellate authorities and procedure.
(1)An appeal under Section 21 shall lie to-(a) the High Court, if the appeal preferred involves a claim exceeding ten thousand rupees; (b) the respective District judges to be notified in this behalf, if such appeal involves a claim which does not exceed ten thousand rupees; Provided that in case of claims heard by a District Judge under the proviso to Subsection (2) of Section 18, the appeal shall lie to the High Court.(2)An appeal filed before a District judge under the proceeding Subsection shall be disposed of according to the prescribed procedure.(3)Appeal pending before the Boards prior to the commencement of the Orissa Estates Abolition (Second Amendment) Act, 1957, shall stand transferred to the appropriate appellate authorities specified in Sub-section (1).(4)The decision of the Claims Officer, subject to the result of the appeal, if any, shall be final.]Chapter-V Assessment of Compensation
