Section 10 in The Orissa Land Reforms (General) Rules, 1965
10. Form and manner of application under Sub-section (2) and (5) of Section 4.
(1)The application under Sub-section (2) of Section 4 shall be in Form No. 1.(2)The application under Sub-section (5) of Section 4 shall be in Form No. 2.(3)The application under Sub-rule (1) or under Sub-rule (2) shall be presented to the Revenue Officer personally by the applicant or by his authorised agent.(4)As many copies of the application as there are opposite-parties shall be filed along with the application.(5)For every village there shall be a separate application in respect of each landlord.
