Section 21(c) in The Orissa Betterment Charges Rules, 1958
(c)The Revenue Officer, as soon as may be, shall hold an enquiry to consider the objections received by him and for the purpose he shall issue notices in Form IX to all persons who had submitted objections on or before the date fixed for the purpose and shall also give notice in Form X to all those persons whose interests in the opinion of the Revenue Officer are affected thereby requiring them to appear before him on such date and at such place as may be specified therein to adduce such evidence as may be necessary for the disposal of objections'.
