Section 26(3) in The Orissa Survey and Settlement Rules, 1962
(3)Objections, if any, to any entry in or omission from the draft record-of-rights shall be made in Form No. 4 during the period of publication specified in Sub-rule (1) and shall be received and considered by the Assistant Settlement Officer in accordance with provisions of Rule 27 and the objector shall, within such time as the Assistant Settlement Officer may direct file as many copies of the objection as may be necessary to be served on every person whose interest may, in the opinion of such Officer be affected.
