Section 12A(3) in The Orissa Land Reforms (General) Rules, 1965
(3)In cases where the conversion has already taken place prior to the 1st day of July, 1994, the authorised officer shall issue a notice in Form No. 28 to the raiyat or the person to whom the land has been transferred by the raiyat asking him to pay the premium and land revenue and after the payment of premium and land revenue, the land shall be settled on lease basis under the provisions of the Orissa Government Land Settlement Act, 1962.
