Section 41A(vii) in The Orissa Land Reforms (General) Rules, 1965
(vii)Objections, if any, under [clauses (v) and (vi)] [Substituted by Notification No. 10100-Re-1-87/79-R-D.11.2.1980.] shall contain th grounds on which the objector relies and shall be filed in triplicate within thirty days from the date of publication of the application.
