Section 27 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
27. Supply of extract of record-of-rights to the land-owners under Sub-Section (3) of Section 22.
- A copy of the relevant extract from the record-of-rights published under Sub-Section (2) of Section 22 shall be supplied to each land owner :Provided that where there are more than one land-owners in a holding, it shall be sufficient to supply only one extract of the record-of-rights for all such land-owners; and extract shall be made over to their Agent or Manager or anyone of the land-owners concerned as the Assistant Consolidation Officer may deem fit.
