Section 6(4) in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
(4)A copy of the notice along with a copy of the application filed under Sub-section (1) of Section 4 of the Act shall be served on the Grama Panchayat concerned and the Collector of the district and they shall be given reasonable opportunities for producing evidence and of being heard.
