Section 33 in The Orissa Development Authorities Rules, 1983
33. Procedure of enquiry in respect of disputed ownership.
(1)The officer appointed to hold an enquiry under Section 29 shall, while the enquiry is proceeding, record minutes of the proceedings including the material averments made by the parties interested, the material part of the evidence, the decision and reasons for the decisions. The officer shall commence the enquiry within two months of the date of his appointment under Sub-section (1) of Section 29 and complete the enquiry within six months from the date of commencement of such enquiry.(2)Such enquiry shall be held in public and a notice of the proposed enquiry shall be given to all the parties concerned, fifteen days before the commencement of the enquiry.
