Section 42(2) in The Orissa Land Reforms (General) Rules, 1965
(2)The Additional District Magistrate of the District or an Officer specially appointed by Government in this behalf who is suitable for appointment as Additional District Magistrate if the order appealed against was passed by a Revenue Officer not below the rank of Sub-divisional Officer or against an order passed under Sections 22, 23 and 23-A :Provided that any such appeal pending on the date of commencement of the Orissa Land Reforms (General) (Amendment) Rules, 1980 shall be heard and disposed of as if the said rules had not come into force.]
