Section 9(2) in The Orissa Estates Abolition Act, 1951
(2)All claims referred to in Sub-sections (1) and (2) of Section 8-A allowed by the Collector prior to the date of commencement of the Orissa Estates Abolition (Amendment) Act, 1956 (Orissa Act 15 of 1956) shall, as soon as may be, after the said date, be notified in the prescribed manner by the Collector [* * *] [Omitted vide Orissa Act No. 23 of 1957.]. Any objection received within a period of three months from the date of the said notification shall, after the parties are given an opportunity of being heard, heard, be duly considered by the Collector who shall pass such order as he thinks fit and proper and the order so made shall be final.]
