Section 21(1) in The Orissa Estates Abolition Rules, 1952
(1)After the draft of the Compensation Assessment Roll under Section 23 or 30, as the case may be, has been prepared, the Compensation Officer shall publish the same by affixing a copy thereof to the notice board of the Office of the [Sub-divisional Officer or Revenue Divisional Officer] [Substituted by Revenue Department Notification No. 17689-EA-R. dated 20.4.1961.] of the Sub-division in which the Compensation Assessment Roll has been prepared and also in the office of the Collector of the district. [It shall also be published in the notice board of the Sub-Divisional Officer or Revenue Divisional Officer, taluk Officer or Tahasildar within whose jurisdiction the estate is situated] [Inserted by Revenue Department Notification No. 17689-EA-R. dated 20.4.1961.] [in case of estates relating to public Hindu Religious Institutions, Endowments, a copy of the draft Compensation Assessment Roll shall be sent to the Commissioner of Endowments appointed under Section 4 of the Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 2 of 1952), for publication in his notice Board] [Inserted by the Revenue Department Notification No. 43983-EA-R., dated 2.9.1962.] The Compensation Assessment Roll shall be published for a period of thirty years clear days from the date on Which the draft was first published on the notice board aforesaid. [The records shall be kept in charge of the Compensation Officer, who shall give every facility to the parties for inspecting the same. Any person interested in the compensation case may be allowed to take extracts from the case records of such documents or orders which can be treated as public documents for the purpose or granting copies. But if any person asks for copy of the said document or order it shall be issued in the manner provided for the grant to copies of public documents.] [Substituted vide Revenue Department Notification No. 32597-R-EA-dated 3.8.1959.]
