Section 35(2) in The Orissa Estates Abolition Act, 1951
(2)No correction of any entry in the Compensation Assessment roll as finally published in respect of any estate to which such Compensation Assessment roll relates shall be made under Sub-Section (1) unless the Compensation Officer has first published a draft to such correction and sent by registered post, with acknowledgement due [or otherwise to his satisfaction] [Inserted vide Orissa Act No. 13 of 1958.], a copy of such draft to the Intermediary to whom such correction relates and has finally published such correction after considering and disposing of any, objections which may have been made to any such correction in the manner provided in [Section 31 to 34] [Substituted vide Orissa Act No. 16 of 1962.].
