Section 6 in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
6. Manner of enquiry by the Claims Officer.
(1)The enquiry to be conducted under Sub-section (2) of Section 4 of the Act, shall be of summary nature.(2)The Claims Officer shall issue notice to the applicant to appear before him at a specified time and place with his witnesses and documents in support of his claims.(3)If the applicant desires summons to be issued for the appearance of any witness or production of any document the Claims Officer shall issue summons accordingly :Provided that necessary expenses for summoning of the witnesses as calculated in the manner prescribed for summoning and attendance of witnesses in Order XVI of the Code of Civil Procedure, 1908, are deposited within a reasonable time to be fixed by the Claims Officer.(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.(5)The Claims Officer, if he thinks fit may make local enquiry and the memorandum recorded for any relevant facts at any such local enquiry shall form part of the record of the case.(6)The Claims Officer shall, after conclusion of the enquiry, record a summary of the evidence tendered and briefly state the reasons for determining the nature of the rights and the compensation, if any, payable in respect thereof.
