Section 17(1) in The Orissa Bhoodan and Gramdan Rules, 1972
(1)The draft list of names of members of each Grama Parishad shall be prepared with reference to the Electoral Roll of the village in accordance with the provisions of the Orissa Grama Panchayat Act, 1964, the record-of rights of the village maintained by the Tahsildar and the registers of donated lands maintained by the Samiti and such other documents as are deemed necessary in support of ownership of land and authenticated by the officer authorised in that behalf by the Samiti. The list shall be prepared in [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1235/8.S.1974.] Forms XII (a) and XII (b).
