Section 61(4) in The Orissa Survey and Settlement Rules, 1962
(4)Objections, if any, received within the period specified in the notice, which shall not be less than thirty days from the date of service of the notice, shall be considered by the Settlement Officer along with opinion of the Collector, if any, received during the said period. He shall then forward his proposals with a summary of the objections and opinion of the Collector, if any, to the Board of Revenue for orders :Provided that when the proceedings are conducted by an officer other than the Settlement Officer under Sub-rule (3), the objections and opinions of the Collector, if any, shall be considered by him and he shall thereafter submit his proposals to the Settlement Officer who shall formulate and forward his proposals with a summary of objections and opinions of the Collector to the Board of Revenue for orders.
