Section 61(3) in The Orissa Survey and Settlement Rules, 1962
(3)At the commencement of the proceedings, the Settlement Officer or any other officer authorised by him in this behalf, shall issue a general notice in Form No. II inviting objections to the proposed changes in the boundaries of an existing village, or to the constitution of a new village, as the case may be, such notice shall be published in the manner provided in Rule 6 and a copy of the notice shall be transmitted to the Collector.
