Section 41A(viii) in The Orissa Land Reforms (General) Rules, 1965
(viii)[Copies of the objection petition shall be sent by the Tribunal to the Endowment Commissioner or the Board of Wakfs or the Collector of the District as the case may be, and to the Trustee concerned. [Substituted by Notification No. 10100-Re-1-87/79-R-D.11.2.1980.]
