Section 3 in The Orissa Land Reforms (Financial) Rules, 1975
3. Manner of payment of [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.].
- After final publication of the [Assessment Roll] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] under Sub-section (1) of Section 49 of the Act and the certificate of publication is appended thereto under [Sub-rule (3)] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No. 363 dated 20th March, 1979.] of Rule 38 of the Orissa Land Reforms (General) Rules 1965 the Revenue Officer shall proceed to make payment in the manner indicated in these rules.
