Section 27 in The Orissa Estates Abolition Rules, 1952
27. [ [Inserted vide Revenue Department Notification No. 1037-R-EA-dated 13/16.3.1954.]
While making enquiries under Clause (i) of Section 5 of the Act, the Collector shall follow the same procedure as is provided in Order XXXIX of the Code of Civil Procedure, 1908 (V of 1908) in the matter of issuing temporary injunctions or passing such other interlocutory order as may be deemed necessary or expedient on the parties concerned for purposes of such enquiry.]
