Section 23 in The Orissa Estates Abolition Rules, 1952
23. Manner of publication of Compensation Assessment Roll under Section 33.
- After all objections and appeals have been disposed of in respect of any Compensation Assessment Roll or after the period for filing an appeal has expired, the Compensation Officer shall publish the Compensation Assessment Roll by affixing it to the notice board of the office of the Sub-Divisional Magistrate of the Sub-division in which the Compensation Assessment Roll has been prepared and also in the office of the Collector of the district.
