Section 17(3) in The Orissa Bhoodan and Gramdan Rules, 1972
(3)Objections may be entertained an the only question that any entry in the list is not in conformity with the corresponding entry in the Electoral Rolls of the village under the Grama Panchayat Act, 1964 and with relevant revenue records and entry in the register of donated lands. A period of not less than seven days from the date of publication of the list shall be allowed for filing of objections.
