Section 44J(4) in The Orissa Panchayat Samiti Act, 1959
(4)All orders of the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).] [shall, subject to the order passed in an appeal, if any, be final and conclusive] [Substituted vide Orissa Act No. 19 of 1972.] :Provided that the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).] may, on application presented within one month from the date of any of the orders made under this section or under Section 44-K by any person aggrieved, review such order on any ground and may, pending decisions in review direct stay of operation of such order.
