Section 26(1) in The Orissa Land Reforms Act, 1960
(1)The landlord shall have the right to make his selection under Section 25 and may within three months from the commencement of this Act apply on the basis of such selection to the Revenue Officer in prescribed form and manner, with intimation of a copy of such application to each of his tenants for the issue of a certificate specifying separately the particulars of the resumable and non-resumable lands.
