Section 30 in The Orissa Land Reforms (General) Rules, 1965
30. Publication of draft statement under Sub-section (2) of Section 43.
(1)The draft statement shall be published by affixing a true copy of it to the notice-board of the Revenue-Officer and keeping it open for inspection, free of charge, by any person interested during office hours on working days for a period of thirty days from the date on which the copy is first affixed to his notice-board.(2)[ A copy of the draft statement published under Sub-rule (1) shall be simultaneously sent by registered post with acknowledgement due to the person to whom it relates together with a notice intimating such person that objections, if any, to any entry in, or omission from such statement filed within a period of thirty days from the date of issue of such statement shall be taken into consideration.] [Substituted by Notification No. 10100-Re-187/79-R-D. 11.2.1980.][(2-A) A notice accompanied by a copy of the draft statement shall also be simultaneously published in the village or villages in which the land is situated by proclamation and beat of drum and by pasting a copy of it in presence of not less than two persons at some conspicuous place in the village informing all persons including those persons mentioned in the said statement that objections, if any, to any entry in, or omission from such statement filed within a period of thirty days from the date of such publication under Sub-rule (1) shall be taken into consideration] [Substituted by Notification No. 71205-Re-189/75-R-D.10.9.1975.].(3)During the period of thirty days, as aforesaid, every facility shall be given to the person to whom the statement relate for inspecting it and for taking extracts therefrom.
