Section 53 in The Orissa Survey and Settlement Rules, 1962
53. Preliminary publication of Settlement Rent Roll and filing of objections.
(1)The Assistant Settlement Officer shall publish the Settlement Rent Roll and a copy of the map maintained under Chapter IV by placing them for public inspection, free of charge, for a period of [sixty days] [Substituted by Orissa Gazette Extraordinary No. 94-A-dated 22.1.1965.] at such convenient place as he may determine.(2)Not less than seven days from before the date of publication under Sub-rule (1) a notice in Form No. 3 shall be published in the manner provided in Rule 6.(3)Objections, if any, to any entry in or omission from the Settlement Rent Roll shall be made in Form No.4 during the period of publication specified in Sub-rule (1) and shall be received and considered by the Assistant Settlement Officer in accordance with the provisions of Rule 54 and the objector shall within such time as the Assistant Settlement Officer may direct, file as many copies of the original objection as may be necessary to be served on every person whose interest may, in the opinion of the Assistant Settlement Officer, be affected thereby.
