Section 12(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(3)The proclamation shall be addressed in general to all persons entitled to settlement of land under this Chapter and shall inform there that if required by the persons conducting the local enquiry, they shall-(a)point out to him boundaries of the lands in respect of which they are entitled to a settlement under this Chapter; and(b)furnish to him such information and produce before him such records as may be considered relevant for the purpose of the enquiry.
