Section 8C in The Orissa Estates Abolition Rules, 1952
8C. [ Manner of publishing reference under Section 8-E (1). [Inserted by S. R. O. No. 330170-dated 2.5.1974, See Orissa Gazette Extraordinary No. 624-dated 3.5.1974.]
(1)As soon as may be after receiving the reference from the Collector under Section 8-A(5), the Tribunal shall publish the particulars of all reference received thereunder in the notice board of his office and also at a conspicuous place of the village or villages where the trust estate is situated and while publishing the same shall also invite objections from the persons interested.(2)A copy of the said particulars shall also be sent by registered post to the:-(i)Endowments Commissioner, where the trust estate belongs to a Hindu Religious Institutional-(ii)Board of Wakfs, where the same belongs to Muslim Wakfs;(iii)The Collector of the district in all other cases].
