Section 4(2) in The Orissa Land Reforms (General) Rules, 1965
(2)[ Where a notice is required to be served or issued under the Act or under these rules on or by the Government as the landlord, it shall be served on or issued by the Tahsildar.] [Substituted by Notification No. 36496-Re-1-55/80-R-D.16.5.1980.]
