Section 8D in The Orissa Estates Abolition Rules, 1952
8D. [ Filing objection. [Inserted by S.R.O. No. 330174-dated 2.5.1974, See Orissa Gazette Extraordinary No. 624-dated 3.5.1974.]
(1)Objections, if any, filed in pursuance of the provision of Sub-rule (1) of Rule 8-C shall contain the grounds on which the objector relies and shall be filed in triplicate within 30 days from the date of publication of the said rule on the notice Board of the Tribunal.(2)Copies of the objection petition shall be sent by the Tribunal to the Endowment Commissioner or the Board of Wakfs of the Collector as the case may be and to the trustees concerned.]
