Section 34(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(1)The Tahasildar shall within seven days of receipt of application under Sub-section (3) of Section 34, conduct a preliminary enquiry in respect of the land intended to be transferred and shall issue notices to the owners of the contiguous 'chakas' and publish a copy of the same in the village in which the land is situated fixing the date for auction of the said land.
