516C. [ [Inserted vide Notification No. 10827/7.4.1973.]
For preparation of valuation list, the Valuation Officer may by notice in the manner mentioned below notify his intention of valuation of holdings and require the owners or occupiers of the holdings to furnish such informations and particulars as required in that connection-(a)In a local news paper;(b)By affixing in a conspicuous place-(i)at the office of the Council; and(ii)in the ward in which valuation is taken up;(c)By beat of drum in the ward; and(d)By publication in the Orissa Gazette both in Oriya and English);Provided that the publication of the valuation of the holdings in the Gazette (both in Oriya and English) may not be made unless specified by the State Government in that behalf.]Chapter-XIII Manner in which Annual Value of certain Railway Lands shall be Estimated
