Section 21(2) in The Orissa Estates Abolition Rules, 1952
(2)[ During the period of publication mentioned in Sub-rule (1) any person interested in the Compensation Assessment Roll may file objections to one or several entries in the said Assessment Roll stating clearly the points of such objections. On the expiry of the period of publication the Compensation Officer after giving reasonable notice to such persons filing the objections, shall hear the parties, and shall receive such evidence as he may consider necessary. The Compensation Officer, after hearing the parties, may either reject the objections and uphold the entries made in the draft Compensation Assessment Roll or partly or fully allow the objections and accordingly modify any entry or entries made therein.] [Substituted vide Revenue Department Notification No. 940-EA-R-dated 12.4.1957.]
