Section 12 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
12. Receiving and disposal of objections.
(1)Objections, if any, to any entry in, or omission from the draft Jamabandi, made during thirty days of its publication shall be received and considered by the Tahsildar in accordance with the subsequent provisions of this rule.(2)When an objection is received under Sub-rule (1), a notice thereof containing the substance of the objections shall be reserved on every person whose interests may, in the opinion of the Tahsildar, be effected thereby and all such persons shall be called upon to attend at such time and place as the Tahsildar may fix for the disposal of the objection.(3)On the date fixed for hearing of the objections or on any other date to which the hearing may stand adjourned the Tahsildar after retaking such enquiries as he considers necessary and after giving the parties present an opportunity of being heard, pass such orders as he may deem proper.
