Section 32 in The Orissa Land Reforms (General) Rules, 1965
32. [ Publication of confirmed statement under Sub-section (3) of Section 44. [Substituted by Notification No. 71205-Re-189/75-R-D.10.9.1975.]
(1)The confirmed or modified statements shall be published in the same manner as laid down in Sub-rule (1) of Rule 30 for a period of fifteen days.][Provided that the date of publication shall be excluded in computing the said period.] [Inserted by Notification No. 86140-R-D.6.11.1976.](2)After the period of publication is over, the Revenue Officer shall append a certificate to the statement as to the fact of publication.(3)The fact of publication shall be communicated by registered post with acknowledgement due to the person to whom the statement relates along with a certified copy of such statement including the certificate appended under Sub-rule (2).
