Section 14(3) in The Orissa Estates Abolition Rules, 1952
(3)[ Calculation of the gross income forest made and approved in the manner provided under Section 26 (2) (b) (v) shall be communicated to the Compensation Officer concerned who shall intimate the same by registered post with acknowledgement due or otherwise to his satisfaction to each of the share-holders in the estate.] [Inserted by Revenue Department Notification No. 2770-EA-R-dated 25.1.1961, See, Orissa Gazette part III No. 5-dated 25.2.1961.]
