Section 23(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(3)The Sub-Divisional Officer shall then publish the list along with a general notice calling upon the persons mentioned in the list and all other persons claiming to be interested to apply to him, within thirty days from the date of publication, for settlement of the lands surrendered or abandoned by them or their predecessors-in-title,
