Section 43(2) in The Orissa Land Reforms Act, 1960
(2)Subject to the rules made in that behalf, the draft statement under Sub-section (1) shall be published inviting objections, from person interested and the Revenue Officer after hearing the objections if any, received within thirty days of such publication and making such enquiries as he deems necessary, [and after consulting the Local Committee, if any] [Substituted vide Orissa Act No. 9 of 1974.], may, by order recording his reasons in writing alter or amend all or any of the particulars specified in the draft statement :Provided that in case where a revised return is due to be submitted under Sub-section (2) of Section [40-A] [Substituted vide Orissa Act No. 9 of 1974.] [or under Section 40-B] [Inserted vide Orissa Act No. 29 of 1976.] the Revenue Officer shall prepare the draft statement under Sub-section (1) after consideration of such return, if any.
