Section 3 in The Orissa Land Reforms (General) Rules, 1965
3. [ Conduct of proceeding under the Act. [Substituted by Notification No. 86140-Re-312/76, dated 6.11.1976.]
(1)The proceedings before the Revenue Officer under the Act and these Rules shall be of a summary-nature.(2)The Revenue Officer shall record the substance of the evidence of the witness, it any, examined before him in the for of a memorandum which shall be duly signed by the Officer and shall form part of the record.(3)No order in any proceeding shall be passed without giving the parties concerned a reasonable opportunity of being heard.(4)It shall be the responsibility of the objector to produce his witness and documents before the Revenue Officer on the date fixed. In the matter of enforcing the attendance of parties and witnesses and the production of documents the Revenue Officer shall have all the powers of a Civil Court exercisable under the Civil Procedure Code.]
