Section 23(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(1)Objections, if any, to any entry in or omission from the provisional consolidation scheme shall be made in Form No. 10 and shall be received by the Consolidation Officer, or where authorised by the Consolidation Officer, the Assistant Consolidation Officer and the objector shall, within such time as the Consolidation Officer or the Assistant Consolidation Officer, as the case may be, may direct, file as many copies of the objection as may be necessary to be served on every person whose interest may, in the opinion of such officer is affected.
