Section 6 in The Puri Shri Jagannath Temple (Administration) Act, 1952
6. Hearing of objections.
(1)Any person aggrieved by any entry in the record or a part thereof published under Section 5 or any order of the State Government supplementing the said record and published under the said section may, within the period prescribed, prefer objections before the District Judge exercising jurisdiction in the district of Puri.(2)On receipt of the objections the said District Judge or any other judicial Officer not being below the rank of a District Judge specially appointed by the State Government in that behalf and to whom the objections may be transferred by the said District Judge shall, after considering the said objections in the prescribed manner, dismissed the same or direct such modifications in the record as he may deem fit, and the orders so made shall not be challenged in any Court of law.(3)The said District Judge or other Judicial Officer shall communicate his orders aforesaid to the State Government and they shall, as soon as may be, cause the modifications, if any, to be published in the Gazette and on such publication the record shall stand modified accordingly.
