Section 3 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
3. Proceedings under certain Chapters to be summary.
(1)The proceedings conducted by every officer under any of the Chapters III to V shall be summary.(2)While conducting proceedings for disposal of objections to any entry in or omission from the draft Jamabandi under any of the aforesaid Chapters the Sub-divisional Officer shall record the substance of statement of parties and witnesses if any and shall record an order in writing.
