Section 4(3) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(3)The District Judge to whom an application is made under Subsection (2) shall, after giving notice to all the persons concerned in the transaction or interested in the land and also where the application is not made by the State Government to the State Government, decide whether the claim to the land is valid or not, and his decision shall be final and not subject to appeal or revision in any superior Court.
