Section 8E in The Orissa Estates Abolition Rules, 1952
8E. [ Fixing of date of hearing. [Inserted by S.R.O. No. 330174-dated2.5.1974, See Orissa Gazette Extraordinary No. 624-dated 3.5.1974.]
- After receipt of all such objections, if any, the Tribunal shall fix a date of hearing and shall give notice thereof to the parties concerned and also to the Endowment Commissioner or the Board of Wakfs or the Collector of the district, as the case may be, in case such Commissioner or Board or Collector is not already impleaded as a party.]
