Section 7 in The Orissa Betterment Charges Rules, 1958
7. Publication of Schedule of classification in the concerned locality.
- Soon after its publication in the Orissa Gazette, copies of the notification with its substance translated into Oriya shall also be published in the following manner, namely :(a)by affixture on the notice boards of the offices of (1) the Collector of Betterment Charges, and (2) the Grama Panchayats concerned; and(b)by affixture in any conspicuous place in the village in which the lands affected by the notification are situated.
