Section 20 in The Orissa Government Land Settlement Rules, 1983
20. Appeal - (1) An appeal by a bidder against the order of the Commissioner confirming or rejecting the highest bid in any case, if presented within thirty days of the date or publication,of the lists of successful bidders, shall lie to Government in the Revenue Department.
(2)The petition of appeal shall bear Court-fee stamps worth rupees two and paise sixty only or as may be notified by Government from time to time, stating clearly the grounds of appeal and shall be filed before the Additional District Magistrate.(3)On receipt of the petitions of appeal the Additional District Magistrate shall acknowledge it and shall within a week of the expiry of appeal period, forward them along with the bid lists, order of the Commissioner, etc., in original giving his comments if any, to the Secretary to Government in the Revenue Department.(4)Orders of Government on the petition of appeal shall ordinarily be communicated to the Additional District Magistrate within four months from the date of receipt of the appeal petition.(5)On receipt of orders of Government the Additional District Magistrate shall intimate the applicant and where necessary, issue orders sanctioning lease in the manner indicated in Sub-clause (1) of Clause 8.(6)Orders passed on appeal shall be final.
