Section 14 in The Orissa Prevention of Land Encroachment Rules, 1985
14. Declaration of land likely to be required for any development scheme under Section 7.
(1)Whenever it appears to the State Government that any land is likely to be required for any development scheme they may publish a notification in the Official Gazette declaring the area if required for such purpose.(2)Such publication shall be conclusive evidence of the fact that the land is likely to be required for a development scheme for the purpose of Sub-clause (iii) of Clause (b) of the first provision to Sub-section (2) of Section 7.(3)On issue of such a notification, the Tahasildar, shall record the land mentioned in the said notification in a register prescribed in Form "I" and also in the remarks column of the copy of the record-of-rights of the concerned village against the plot so required.
