Section 38(1) in The Orissa Land Reforms (General) Rules, 1965
(1)The draft Assessment Roil as envisaged under Sub-section (1) of Section 49 shall be finally published by a affixing a true copy of it to the notice board of the Revenue Officer.Provided that the Assessment Roll finally published within sixty days immediately prior to the commencement of the Orissa Land Reforms (General) Amendment Rules, 1978 shall be deemed to have been published under this rule.
