Section 33B in The Orissa Land Reforms (General) Rules, 1965
33B. Publication of the revised draft statement of ceiling surplus lands and service of notice to the person concerned.
(1)The revised draft statement prepared under Rule 33-A shall be dealt with in the same manner as laid down in Rule 30.(2)Objections, if any, received under Sub-rule (1) shall be considered by the Revenue Officer on such date and at such place and time, as he may fix by notice served on the objectors in that behalf and the Revenue Officer after making such enquiries as he deems necessary and after consulting the local committee, if any, may by order recording his reasons in writing, alter and amend all or any of the particulars specified in the draft statement.
