Section 33 in The Orissa Land Reforms (General) Rules, 1965
33. Authorities to whom copies of the statement are to be sent under Sub-section (3) of Section 44.
- A true copy of the confirmed statement shall be furnished to -(1)the authority competent to maintain the record of rights;(2)The Sub-Registrar; and(3)every landlord of the person to whom that statement relates;Provided that where Government is the land-lord no copy need to be furnished under this clause.
