Section 29 in The Orissa Bhoodan and Gramdan Rules, 1972
29. Sub-division for part donated land.
- Where a portion of a plot is either donated or granted, subdivision of the plot shall be made immediately after the grant of donation. It shall be made after spot enquiry and a trace of the village map showing the subdivision of the plot effected shall be prepared in triplicate. One copy shall be retained by the Samiti or the Grama Perished, as the case may be, the second copy shall be handed over to the donor or grantee and the third copy shall be sent to the Tahsildar or correction of the maintained record-of rights, The true map shall clearly indicate the total area of the plot and the area donated or granted.
