Section 23 in The Orissa Land Reforms (General) Rules, 1965
23. Form and manner of application under Sub-section (1) of Section 26.
(1)The application under Sub-section (1) of Section 26 shall be in Form No. 6.(2)A separate application shall be filed for each tenant in respect of each village.(3)The application shall be accompanied by a copy thereof.(4)It shall be presented to the Revenue Officer personally by the applicant or by his authorised agent.
