Section 23 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
23. Calling for applications.
(1)The Sub-Divisional Officer, shall, on the basis of records available at his disposal and if necessary by local enquiry, ascertain the names of persons to whom the surrendered and abandoned holdings had belonged before such surrender or abandonment, as the case may be.(2)He shall then prepare a list of these persons indicating therein the lands each has surrendered or abandoned :Provided that if any of these persons is believed to be dead, then instead of his name the name of his legal heir shall be shown in the list.(3)The Sub-Divisional Officer shall then publish the list along with a general notice calling upon the persons mentioned in the list and all other persons claiming to be interested to apply to him, within thirty days from the date of publication, for settlement of the lands surrendered or abandoned by them or their predecessors-in-title,(4)Publication of the list and notice under Sub-rule (3) shall be made in the manner prescribed in Sub-rule (2) of Rule 12.
