Section 24(7) in The Orissa Betterment Charges Rules, 1958
(7)whether the land is burdened with encumbrances.(c)To satisfy himself that the applicant has good title to the land and that the land is free from encumbrances the Collector or the officer authorised in this behalf shall notify the proposed relinquishment in the locality where the land is situate and invite objections in the usual manner within a period not less than ten days from the date of publication of the notice. If no objection is received, the Collector or the officer authorised in this behalf shall satisfy himself by enquiry that the land is free from encumbrances and the title to the land is free from doubt.
