Section 7 in The Orissa Bhoodan and Gramdan Rules, 1972
7. Manner of filing of declaration.
(1)The declaration under Subsection (1) of Section 12 shall be in Form II [or Form 11-A] [Inserted vide Orissa Gazette Extraordinary No. 135/28.1.1976.].(2)Such declaration shall be accompanied by a copy of the Khatian pertaining to the land or if there be no Khatian, a copy of the rent receipt showing the Khata number and other particulars of the land or map or any other document clearly identifying the land. In the absence of any document the local name and boundaries of the land shall be furnished.(3)The declaration together with the documents mentioned in Sub-rule (2), shall be filed in duplicate before the Tahsildar by the donor or any person duly authorised by him.
