Section 3(2) in The Orissa Public Embankment Construction and Improvement Act, 1950
(2)If objections are received, a date, which shall not be less than fifteen days after the expiration of the prescribed period, shall be fixed by the Collector for hearing the objections received during the said period relating to the proposed work. The Collector shall hear the objections on the date appointed or on any subsequent date to which the hearing may be adjourned and hold such inquiry as he thinks fit.
