Section 61(5) in The Orissa Survey and Settlement Rules, 1962
(5)[ On receipt of the proposals from the Settlement Officer, the Board of Revenue may sanction it with or without amendment of may return the same for revision by the Settlement Officer or for further enquiry:Provided that before passing final orders on the proposal of the Settlement Officer, the Board of Revenue may, if it considers necessary give a hearing to any person or persons who have filed objections in response to the notice under Sub-rule (3).] [Substituted by S.R.O. No. 357/73-dated 22.3.1973.]
