Section 21 in The Orissa Land Reforms (General) Rules, 1965
21. List under Sub-section (4) of Section 19.
(1)The list envisaged under Sub-section (4) of Section 19 shall be in Form No. 5.(2)It shall be sent to the Revenue Officer by the Court either through a messenger or by registered post with acknowledgement due.(3)The number of lists and copies thereof to be sent under Sub-rule (2) shall be as provided in Sub-rules (2), (3) and (4) of Rule 14.
