Section 11(5) in The Orissa Land Reforms Act, 1960
(5)The notice under any of the preceding sub-sections shall be in the prescribed from accompanied by the prescribed fee and shall be transferred to the Revenue Officer who shall cause it to be served in the prescribed manner on the landlords named in the notice. He shall also cause a copy of the notice to be transmitted to the authority competent to maintain the record-of-rights.
