Section 29D in The Orissa Land Reforms (General) Rules, 1965
29D. Filing of return under Section 40-A.
(1)The return under Subsection (1) of Section 40-A shall be filed in duplicate to the Revenue Officer by the person liable to file the return under section 41 or by his authorised agent.(2)The return shall contain village wise particulars of all lands held by such person as raiyat or land holder or both in the State of Orissa.(3)Where a person who is liable to file return under Section 41 is member of a family, he shall furnish the return specifying the total area of land held by him together with the total area of land held by each member of his family and transfers and partitions effected by them if any, after the 30th day of September 1970.(4)The return mentioned in Sub-rule (1) above shall be filed in Form No. 12.
