Section 33B(2) in The Orissa Land Reforms (General) Rules, 1965
(2)Objections, if any, received under Sub-rule (1) shall be considered by the Revenue Officer on such date and at such place and time, as he may fix by notice served on the objectors in that behalf and the Revenue Officer after making such enquiries as he deems necessary and after consulting the local committee, if any, may by order recording his reasons in writing, alter and amend all or any of the particulars specified in the draft statement.
