Section 244(7) in Bihar and Orissa Public Demand Recovery Rules
(7)An appeal from any order made under sub-section (6) shall lie as provided in Chapter XVI.II. In Sections 47 and 248 of the Chota Nagpur Tenancy Act, 1908, the words and figures "the Bihar and Orissa Public Demands Recovery Act, 1914." shall be substituted for the words and figures "the Public Demands Recovery Act. 1895."
