Section 43(1) in The Orissa Land Reforms Act, 1960
(1)The Revenue Officer on receipt of the return under Sub-section (1) of Section [40-A] [Substituted vide Orissa Act No. 9 of 1974.] [or under Section 40-B] [Inserted vide Orissa Act No. 29 of 1976.] after considering all relevant materials available to him and the selection made by the person concerned [having a right to do so] [Inserted vide Orissa Act No. 29 of 1976.] under the said sub-section of the lands to be retained by him [and after consulting the Local Committee if any] [Substituted vide Orissa Act No. 9 of 1974.] shall record his findings in a draft statement showing -(a)[ the total area of land held by the person as a land-holder or as a raiyat and the class to which each plot of the land belongs; [Substituted vide Orissa Act No. 9 of 1974.](b)the surplus area;(c)the specific parcels to land to be retained by the person and the total area thereof];(d)the specific paroles comprising the surplus lands under Clauses (b);(e)lands, if any, exempted under Section 39; and(f)such other particulars as may be prescribed :Provided that no part of the lands held by a Company or any other corporate body of which the person concerned may be a member or shareholder shall be shown as surplus land in respect of such person.
