Section 18(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(1)The map, land register, other records, if any, and the statement of principles required to be published under Sub-Section (1) of Section 9 shall be published by placing them for public inspection free of charge for a period of thirty days. The notice publishing such map, land register and statement of principles shall be in Form No. 4.
