Section 14 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
14. Receiving and disposal of objections.
(1)Objections, if any, to any entry in or omission from the draft Jamabandi, made during thirty days of its publication shall be received and considered by the Sub-Divisional Officer in accordance with the subsequent provisions of this rule.(2)When an objection is received under Sub-rule (1) a notice thereof containing the substance of the objection shall be served on every person whose interest may, in the opinion of the Sub-Divisional Officer, be affected thereby and all such persons shall be called upon to attend at such time and place as the Sub-Divisional Officer may fix for the disposal of the objection.(3)On the date fixed for hearing of the objections or any other date to which the hearing may stand adjourned the Sub-Divisional Officer, after making such enquiries as he considers necessary and after giving the parties present an opportunity of being heard, pass such orders as he may deem proper.
