Section 54 in The Orissa Survey and Settlement Rules, 1962
54. Disposal of objections.
(1)When an objection is received under Sub-rule (3) of Rule 53, notice thereof in Form No. 5 along with copy of the objection shall be served on every person whose interest may, in the opinion of the Assistant Settlement Officer, be affected thereby and such persons shall be called upon to attend at such time and place as the Assistant Settlement Officer may fix for the disposal of the objection.(2)On the date of fixed for hearing of the objection or any other date to which the hearing may stand adjourned, the Assistant Settlement Officer shall, after making such enquiries as he considers necessary and after giving the parties present an opportunity of being hearing pass such orders as he deems proper :Provided that if the correctness of any entry in the Settlement Rent Roll is objected to by any party and fresh inspection or measurement is prayed for, the party shall deposit the prescribed fee for such measurement or inspection. If after such measurement or inspection by the Assistant Settlement Officer or any subordinate deputed by him in that behalf, it shall appear that the original entry is inaccurate and the Assistant Settlement Officer is satisfied that the said inaccuracy was not due to any omission on the part of the said party in pointing out boundaries, furnishing information on producing records in proper time, he may order the amount deposited or any portion thereof to be refunded to the objector.
