Section 34 in The Orissa Land Reforms (General) Rules, 1965
34. Manner of ascertaining the Government dues under Sub-section (1) of Section 48.
(1)The Revenue Officer shall address ail Tahsildars in whose jurisdiction the person entitled to [an amount] [Substituted by Notification No. 42688-Re-157/76-D.3.6.1976.] under Section 47 has interest in land as to the dues payable to Government by such person.(2)On receipt of such a reference, the Tahsildar shall intimate the Revenue Officer all the details as to the dues referred to in Sub-rule (1).(3)If there is no dues payable to Government, the Tahsildar shall communicate the fact to the Revenue Officer.(4)On receipt of information under Sub-rules (2) and (3) the Revenue Officer shall proceed to prepare the draft [* * *] [Deleted by Notification No. 42688-Re-157/76-D.3.6.1976.] Assessment Roll under Sub-section (1) of Section 48.
