Section 19 in The Orissa Government Land Settlement Rules, 1983
19. Sanction of lease - After the expiry of the appeal period, the Additional District Magistrate shall issue orders sanctioning the lease in all cases in respect of which the bids are confirmed by the Commissioner and calling upon the successful bidders in whose favour the bids have been confirmed to deposit the balance amount payable, execute the lease deed in the prescribed form and get it registered at their own cost :
Provided that no such order shall be issued in respect of plot, regarding which appeals have been filed in his office.
