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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(i) in The Orissa Government Land Settlement Rules, 1983

(i)"A notice inviting objection to the proposal for de-reservation specifying particulars of the area to be de-reserved and its situation such as village, Grama Panchayat and town, khata or holding and plot number and extent shall be published in the manner prescribed in Sub-rule (6) of Rule 5. A period of thirty days shall be allowed for filing objections, if any, before the concerned Tahasildar. If during the said period no objection is received, the Tahasildar shall submit his proposal for de-reservation giving justification for the same.