Section 18 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
18. Publication of map, land register, statement of principles etc. under Sub-Section (1) of Section 9 and issue of notice under Sub-Section (2) of Section 9.
(1)The map, land register, other records, if any, and the statement of principles required to be published under Sub-Section (1) of Section 9 shall be published by placing them for public inspection free of charge for a period of thirty days. The notice publishing such map, land register and statement of principles shall be in Form No. 4.(2)Notice under Sub-Section (2) of Section 9 shall be in Form No. 9 and relevant extracts from the land register shall be enclosed thereto.(3)Notices in respect of land belonging to Government Department shall be issued to Heads of local offices of the concerned Department.
