Section 24(2) in The Orissa Land Reforms (General) Rules, 1965
(2)A separate application shall be filed for each landlord in respect of each village :[Provided that where the number of landlord is more than one and the tenant entertains, bona fide doubts as to the interest of the landlords in the land in his possession, he may file one application in respect of all such landlords.] [Inserted by Notification No. 42688-Re-175/76-R-D.8.6.1976.]
