Section 9C in The Orissa Estates Abolition Rules, 1952
9C. Filing of objections.
(1)Objections, if any, under Rule 9-B shall contain the grounds on which the objector relies and shall be filed in triplicate within thirty days from the date of publication of the particulars in pursuance of the said rule in the notice board of the Tribunal.(2)Copies of the objection petition shall be sent by the Tribunal to the Endowment Commissioner of the Board of Wakfs, as the case may be and to the Trustee concerned.
