Section 42A in The Orissa Land Reforms (General) Rules, 1965
42A. [ [Inserted by Notification No. 50070-Re-80/68-R-D.27.9.1968.]
Any person aggrieved by an order of one Revenue Officer passed under Clause (c) of Sub-section (1) of Section 19 of the Act, read with Rule 19-A of these rules may prefer an appeal to the Settlement Officer exercising jurisdiction over that area.]
