Section 38A(3) in The Orissa Land Reforms (General) Rules, 1965
(3)Application for Settlement of surplus lands - (a) On the vesting of surplus lands in Government under Section 45 of the Act, the Revenue Officer shall issue notice inviting applications for settlement from deserving persons to be filed within [fifteen] [Substituted by Notification No.10100-R-D.11.2.1980.] days from the date of issue of notice :Provided that the Revenue Officer may, for reason to be recorded in writing receive such application from any deserving person at any time before the settlement of surplus lands in the village under Sub-rule (8) whereupon the provisions of the Sub-rule following hereafter shall apply.(b)[ The notice shall be affixed on the Notice Board in the Office of the Revenue Officer. A copy of the notice shall also be affixed at a conspicuous place of the village in which the land in question is situated. The notice shall contain details of the land proposed to be settled, namely, the name of village where the land is situated, Khata number, Plot number, area, classification, status of the land and such other particulars, as may be necessary for its identification] [Inserted by Notification No.59795-Re-144/75-R-D.4.8.1975.],
