Section 8C(1) in The Orissa Estates Abolition Rules, 1952
(1)As soon as may be after receiving the reference from the Collector under Section 8-A(5), the Tribunal shall publish the particulars of all reference received thereunder in the notice board of his office and also at a conspicuous place of the village or villages where the trust estate is situated and while publishing the same shall also invite objections from the persons interested.
