Section 25 in The Orissa Government Land Settlement Rules, 1983
25. Issue of executive instructions - All matters relating to maintenance of accounts, payment of dues to the Regional Improvement Trust, Rourkela or any other Organisation shall be regulated by such instructions as would be issued from time to time by the Government in the Revenue Department.
[Schedule-V] [Added vide Orissa Gazette Extraordinary No. 1636/17.12.1993.][See Rule 5-B]Rules for lease and settlement of Khasmahal and Nazul land and Gramakantha Perambok and Abadi lands which were leased out prior to the 9th January, 1991
