Section 9 in The Orissa Estates Abolition Act, 1951
9. [ Appeal against Collector's Order under Sections 3, 3-B, 5, 6, 7, 8 and 8-A. [Substituted vide Orissa Act No. 15 of 1956.]
(1)An appeal against any order of the Collector under Sub-Section (4) of Section 3-B, Clauses (h), (i) and (k) of Section 5, Sub-Section (1) of Sections 6 or 7 [Sub-sections (2) and (3) of Section 8] and Sub-sections (3) and (4) of Section 8-A, if preferred within sixty days of such order, shall be to the Board of Revenue which shall dispose of the appeal according to the prescribed procedure :Provided that if such order is passed by Officer other than the Collector of the district, an appeal if preferred within sixty days of such order shall lie to the Board of Revenue which shall dispose of the appeal according to the prescribed procedure :Provided further that if such order is passed by Officer other than the Collector of the district, an appeal If preferred within sixty days of such order shall lie to the said Collector who shall dispose of the appeal according to the same procedure as is preferred for disposal of such appeals by the Board of Revenue.[Explanation - "The Collector of the District" referred to in the proviso shall for the purpose of this Sub-section include [* * *] [Inserted vide Orissa Act No. 23 of 1957.] the Additional District Magistrate of the District.](2)All claims referred to in Sub-sections (1) and (2) of Section 8-A allowed by the Collector prior to the date of commencement of the Orissa Estates Abolition (Amendment) Act, 1956 (Orissa Act 15 of 1956) shall, as soon as may be, after the said date, be notified in the prescribed manner by the Collector [* * *] [Omitted vide Orissa Act No. 23 of 1957.]. Any objection received within a period of three months from the date of the said notification shall, after the parties are given an opportunity of being heard, heard, be duly considered by the Collector who shall pass such order as he thinks fit and proper and the order so made shall be final.]
