43. Preparation and publication of draft statement showing ceiling and surplus lands.
(1)The Revenue Officer on receipt of the return under Sub-section (1) of Section [40-A] [Substituted vide Orissa Act No. 9 of 1974.] [or under Section 40-B] [Inserted vide Orissa Act No. 29 of 1976.] after considering all relevant materials available to him and the selection made by the person concerned [having a right to do so] [Inserted vide Orissa Act No. 29 of 1976.] under the said sub-section of the lands to be retained by him [and after consulting the Local Committee if any] [Substituted vide Orissa Act No. 9 of 1974.] shall record his findings in a draft statement showing -(a)[ the total area of land held by the person as a land-holder or as a raiyat and the class to which each plot of the land belongs; [Substituted vide Orissa Act No. 9 of 1974.](b)the surplus area;(c)the specific parcels to land to be retained by the person and the total area thereof];(d)the specific paroles comprising the surplus lands under Clauses (b);(e)lands, if any, exempted under Section 39; and(f)such other particulars as may be prescribed :Provided that no part of the lands held by a Company or any other corporate body of which the person concerned may be a member or shareholder shall be shown as surplus land in respect of such person.(2)Subject to the rules made in that behalf, the draft statement under Sub-section (1) shall be published inviting objections, from person interested and the Revenue Officer after hearing the objections if any, received within thirty days of such publication and making such enquiries as he deems necessary, [and after consulting the Local Committee, if any] [Substituted vide Orissa Act No. 9 of 1974.], may, by order recording his reasons in writing alter or amend all or any of the particulars specified in the draft statement :Provided that in case where a revised return is due to be submitted under Sub-section (2) of Section [40-A] [Substituted vide Orissa Act No. 9 of 1974.] [or under Section 40-B] [Inserted vide Orissa Act No. 29 of 1976.] the Revenue Officer shall prepare the draft statement under Sub-section (1) after consideration of such return, if any.
