Section 7 in The Orissa Prevention of Land Encroachment Rules, 1985
7. Objections as to liability for proceedings under the Act and the manner of their disposal.
- If on receipt of notice in Form "A", any person pleads that he is not liable for being proceeded under the Act, the officer conducting the proceeding shall make a summary enquiry and determine the liability of the person for the whole or any part of the land unauthorisedly occupied for which notice was issued to him and may confirm, modify or drop the proceedings, as may be necessary ;Provided that he shall not modify or drop any proceeding in case where he is required to refer the case to the Sub-divisional Officer under the second proviso to Sub-section (2) of Section 7 or Section 8-A.
