Section 3 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
3. Proceedings under Chapter III to be summary.
(1)The proceedings conducted by every officer under Chapter III shall be summary.(2)While conducting proceedings for disposal of objections to any entry in or omission from the draft jamabandi under Chapter III the Tahsildar shall record the substance of statement of parties and witnesses, if any, and shall record an order in writing.
