Section 14(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(2)When an objection is received under Sub-rule (1) a notice thereof containing the substance of the objection shall be served on every person whose interest may, in the opinion of the Sub-Divisional Officer, be affected thereby and all such persons shall be called upon to attend at such time and place as the Sub-Divisional Officer may fix for the disposal of the objection.
