Section 33C in The Orissa Land Reforms (General) Rules, 1965
33C. Declaration of ceiling surplus lands under Section 45-B.
(1)On termination of the proceedings under Rule 33-B, the Revenue Officer shall, by order, confirm or modify the draft statement and record a declaration on it specifying the land adjudged surplus for the purpose of Sub-section (1) of Section 45-B of the Act.(2)The draft statement as confirmed or as modified in appeal or revision, if any, shall be published in the same manner as laid down in Sub-rule (1) of Rule 30, for a period of fifteen days.(3)After the period of publication is over, the procedure laid down in Sub-rules (2) and (3) of Rule 32, shall mutatis mutandis apply.(4)A true copy of the confirmed statement published under Sub-rule (2) shall also be furnished to the authorities prescribed under Rule 33].
