Section 49(1) in The Orissa Land Reforms Act, 1960
(1)When all such claims, objections and appeals are disposed of, the Revenue Officer shall after making such alterations in the Draft [* * *] [Deleted vide Orissa Act No. 30 of 1976.] Assessment Roll as may be necessary to give effect to any order passed under Sub-section (1) or, as the case may be, under Sub-section (2) of Section 48 cause the Roll so altered to be finally published in the prescribed manner, and on such publication the Roll such become final and conclusive.Explanation. - The amounts payable is respect of the land-holders specified in Sub-section (1) of Section 47 shall respectively be shown in the Assessment Roll in proportion to the rent that such land-holder receives in respect of the land.
