Section 23(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(2)When an objection is received under Sub-rule (1) notice thereof in Form No. 11 along with a copy of the objection shall be served on every person whose interest may, in the opinion of the Consolidation Officer, be affected thereby and all such persons and the objector shall be called upon to attend at such time and place as the Consolidation Officer may fix for disposal of such objection.
