- As soon as may be after the date of the aforesaid final statement the Revenue Officer shall [determine under Section 47 the amount payable by Government in respect to the surplus lands] [Substituted vide Orissa Act No. 30 of 1976.] and after deducting these formal rents, revenues, cesses, rates and other dues payable to Government in respect of the land apportion the same in accordance with the [* * *] [Deleted vide Orissa Act No. 30 of 1976.] Assessment Roll published under Section 49 between the persons interested.
