Section 16 in The Orissa Land Reforms (General) Rules, 1965
16. Application under Section 15.
- [(1) An application under Section 15 shall be filed in the same manner as provided under Sub-rules (3) and (4) of Rule 10.(2)A general notice shall also be served on the villagers of the villages in which the land is situated inviting objections.(3)the notice shall be served in the manner as provided in Rule 4.] [Substituted by Notification No. 36496-Re-155/80-R-D.16.5.1980.]
