Section 38(3) in The Orissa Grama Panchayats Act, 1964
(3)All orders of the [Civil Judge (Junior Division)] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] shall, subject to the provisions of Sub-section (4), be final and conclusive :Provided that [Civil Judge (Junior Division)] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] may, on application presented within one month from the date of any of the orders made under this section by any person aggrieved, review such order on any ground and may, pending the decision in review direct stay of operation of such order :Provided further that no application for review under the preceding proviso shall lie, if an appeal is preferred in accordance with the provisions of Sub-section (4).
