Section 38B in The Orissa Land Reforms (General) Rules, 1965
38B. [] [Renumbered by Notification No. 59795-Re-144/75-R-D.4.8.1975.] Ceiling of future acquisition.
- [For the purpose of Section 52 of the Act it shall be the duty of the Tahsildar who is entrusted with the maintenance of record-or-rights under Chapter IV of the Orissa Survey and Settlement Rules, 1962 to inform the Revenue Officer of the cases where the total area of land held by a raiyat or land holder exceeds the ceiling area after the commencement of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973.] [Inserted by Notification No. 65926-Re-179/73-R-D.11.10.1973.]
