Section 53(3) in The Orissa Survey and Settlement Rules, 1962
(3)Objections, if any, to any entry in or omission from the Settlement Rent Roll shall be made in Form No.4 during the period of publication specified in Sub-rule (1) and shall be received and considered by the Assistant Settlement Officer in accordance with the provisions of Rule 54 and the objector shall within such time as the Assistant Settlement Officer may direct, file as many copies of the original objection as may be necessary to be served on every person whose interest may, in the opinion of the Assistant Settlement Officer, be affected thereby.
