Section 6A(5) in The Orissa Irrigation Rules, 1961
(5)On receipt of the documents specified in Sub-rule (3) the competent authority may, at his discretion make further enquiry or cause such an enquiry to be made by such person as may be specified in this behalf or hear any of the persons filing objections or suggestions before coming to a decision. The decision made by the competent authority shall be notified in Form 'BB' on the notice board of the Block Development Officer who invited objections and suggestions under Rule 4-A.
