Section 11 in The Orissa Hindu Religious Endowments Rules, 1959
11. Time for filing appeals.
(1)The time allowed to a party preferring an appeal to the Collector of the district against the order passed under Clause (a) shall be sixty days from the date of the order after excluding the time, if any, for obtaining an authenticated copy of the order.(2)Such appeals shall be presented to the Collector of the district in person or by pleader and shall be accompanied-(a)by an authenticated copy of the order appealed against; and(b)by as many copies of the memorandum of appeal as are required for service on each of the persons mentioned in Clause (b).
