Section 38A(4) in The Orissa Land Reforms (General) Rules, 1965
(4)[ Filing of applications and enquiry into the applications - (a) The applications for settlement of surplus land shall be filed by the persons categorised under Section 51 of the Act, within the period specified in Sub-rule (3)(a), and shall bear Court-fee stamp of rupees one and thirty paise :] [Substituted by Notification No.28212-Re-62/76-R-D.16.4.1976.]Provided that the State Government may exempt from payment of Court-fee in any case or class for settlement of surplus land.(b)The applications received under Sub-rule (3)(a) shall be registered and the particulars thereof, shall be entered in a Register in Form No. 22.(c)The applications shall be sorted out village-wise and taken into consideration village wise in accordance with the priority provided in Section 51 of the Act.(d)The Revenue Officer shall thereafter, cause an enquiry to be made in respect of each application and if after such enquiry he is of the opinion that settlement of land may not be granted, he shall reject the application after recording the reasons for rejection.(e)If after enquiry the Revenue Officer is of the opinion that settlement of land may be granted he shall publish a proclamation which shall contain particulars of the applicant and particulars of land applied for settlement such as the name of the Village, Plot No., Holding No., classification of the land, area and such other particulars as may be necessary and invite objections if any, fixing date for hearing of objections.(f)The proclamation shall be published by beat of drum [and] [Substituted by Notification No.28212-Re-62/76-R-D.16.4.1976.] by affixing a copy of the same at a conspicuous place in the village in which the land is situated in the presence of not less than two persons. If the village is uninhabited, the notice shall be published in the aforesaid manner in the nearest inhabited village. A copy of the proclamation shall also be published by affixing it on the Notice Board in the office of the Revenue Officer and a copy thereof shall also be sent to the Gram Panchayat in which the land is situated.(g)On expiry of [fifteen] [Substituted by Notification No.10100-R-D.11.2.1980.] days from the date of publication of the proclamation in the village and after hearing objections, if any, the Revenue Officer shall, if he is satisfied that the applicant is deserving and there is no objection to the settlement on any ground, make an order granting settlement of the land applied for or any portion thereof.
