Section 22F(6) in The Orissa Land Reforms (General) Rules, 1965
(6)A date shall thereafter be fixed for hearing after issuing notices to the applicant and objectors, if any. Final orders in each case shall be passed after such hearing. While passing the final orders, the Revenue Officer shall keep in view the circumstances of the proposed surrender or abandonment, as the case may be and determine whether the surrender or abandonment has been applied for due to natural reason, like inundation sand casting, erosion etc. or with a view to circumventing the provisions of any law for the time being in force or underling the effect of any law, contract, decree or order of a Court.
