Section 17(4) in The Orissa Bhoodan and Gramdan Rules, 1972
(4)The objections as may be received shall be enquired into by the officer authorised by the Samiti on the date fixed. Such dates shall be as far as practicable within seven days after the last date 'for filing objections. The Enquiring Officer shall duly consider the objection and dispose them of after hearing such of the parties who may be present on the date of hearing. He shall announce his decision after the close of the enquiry on each objection. The lists shall be corrected, if necessary, on the basis of the orders passed on the objection and the register so corrected and authenticated by the officer shall constitute the final list of the names of the members of the Grama Perished.
