Section 9(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3)Any person to whom a notice under sub-section (2) has been sent or any other person interested may, within [thirty days] [Substituted by the Orissa of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1975, (Orissa Act 28 of 1975), s.2, w.e.f. 28th June 1975.] of the receipt of the notice or of the publication under sub-section (1), as the case may be, file before the Assistant Consolidation Officer objections on the correctness of entries in the records and the extracts furnished therefrom, or on the Statement of Principles or relating to partition.
