Section 11(2) in The Orissa Estates Abolition Rules, 1952
(2)The Claims Officer shall give reasonable opportunities to the parties and other persons interested in the claim for producing evidence and of being heard and then proceed to determine the principal and the interest due to the creditor or the claim of the maintenance-holder for allowance in the manner provided in Section 20. If the Intermediary fails to submit his written statement without any just or reasonable ground within the period allowed under Sub-rule (1) the Claims Officer may proceed to determine the claim ex parte.
