Section 22F(5) in The Orissa Land Reforms (General) Rules, 1965
(5)One copy of the application shall be published by the Revenue Officer in the village in which the land is situated and objections shall be invited to the proposed surrender or abandonment within a period of 30 days with effect from the date of the publication. Where the application is made by a tenant, a copy thereof shall be sent to his landlord by registered post with acknowledgement due.
