Section 9D in The Orissa Estates Abolition Rules, 1952
9D. Fixing of date of hearing.
- After receipt of all such objections, if any, the Tribunal shall fix a date of hearing and shall give notice thereof to the parties concerned and also to the Endowment Commissioner or the Board of Wakfs, as the case may be, in case such Commissioner or Board is not already impleaded as a party.
