Section 32 in The Orissa Estates Abolition Act, 1951
32. [ Appeal. [Substituted vide Orissa Act No. 16 of 1962.]
(1)An appeal if presented within one month from the date of the order's appealed against shall lie from every order passed by a Compensation Officer under Sub-Section (i) of Section 31 to the Collector of the district.(2)All appeals pending before the High Court on the date of Commencement of the Orissa Estates Abolition (Amendments) Act, 1962 (Orissa Act 16 of 1962) shall stand transferred to the Collector of the District having jurisdiction.
