Section 13 in The Orissa House Rent Control Act, 1967
13. Appeal.
(1)Any person aggrieved by an order of Appeal the Controller may within thirty days from the date on which the order is communicated to him, present an appeal in writing to [* *] [Omitted by the Orissa HOuse Rent Control (Amendment) Act, 1969 (Order Act 12 of 1969), l.c. Section 2.] [the Chief Judicial Magistrate] [Substituted by the Orissa House Rent Control (Amendment) Act, 1974 (Order Act of 1974), Section 4 for 'the Additional District Magistrate Judicial)' w.e.f. 1st April 1974.] or any other officer specially appointed by the State Government for the purpose.(2)The authority before whom an appeal is presented shall send for the record of the case from the Controller and, after perusing such record, hearing the parties and after making such further enquiries, as he thinks fit, shall decide the appeal.
