Section 7 in The Orissa Government Land Settlement Act, 1962
7. [ Appeal. [Substituted vide Orissa Act No. 5 of 1974.]
(1)An appeal shall lie against any order made under Section 3 or Section 3-B-(a)where such order is made by an officer below the rank of a Sub-divisional Officer, to the Sub-divisional Officer;(b)where such order is made by a Sub-divisional Officer, to the Collector; and(c)where such order is made by a Collector to the Revenue Divisional Commissioner.(2)No appeal shall be entertained under Sub-section (1) unless it is preferred within thirty days from the date of the order appealed against :Provided that appellate authority may admit an appeal preferred after the expiration of the aforesaid period of thirty days if it is satisfied that the appellant had sufficient cause for not preferring it within that period.(3)Every appeal preferred under this section shall be heard and disposed of in such manner as may be prescribed.] [Added vide Orissa Act No. 18 of 1981.]
