Section 13 in The Puri Shri Jagannath Temple (Administration) Rules, 1952
13.
The District Judge hereinbefore specified may, after receiving any objection under the preceding rule, call for the record maintained under Sub-rule (2) of Rule 8 relevant to the particular entry or omission complained against and after perusing the same and hearing the parties or pleaders in their behalf and making such other enquiries as he deems fit, dispose of the objection and communicate his decision to the State Government who shall cause the same to be published in the Gazette.
