Section 27B in The Orissa Land Reforms (General) Rules, 1965
27B. [ [Substituted by Notification No. 42688-Re-157/76-R-D.3.6.1976.]
(1)Before declaring the non-resumable land of the tenant under Section 36-A, the Revenue Officer shall give a notice to the tenant and hear them.(2)A general notice shall also be served on the villagers of the village or villages in which the land situated inviting objections [within a period of fifteen days from the date of issue of the notice] to the settlement asked for by tenant.(3)The notice shall be served in the manner provided in Rule 4.]
