Section 8A(4) in The Orissa Estates Abolition Act, 1951
(4)Any person disputing the claim as to the extent or possession of such lands or buildings or structures as the case may be, may file an objection before the Collector within three months from the date of the [Public notice] [Substituted vide Orissa Act No. 23 of 1957.] under Sub-Section (2) of such claim and the Collector shall prior to the determination of rent under Sections 6, 7, and 8, enquire into the matter in the manner prescribed and pass such order as he deems just and proper.
