Section 14 in The Orissa Land Reforms (General) Rules, 1965
14. Notice under Sub-section (2), (3) and (4) of Section 11.
(1)The notice under Sub-section (2), (3) and (4) of Section 11 shall be in Form No. 3.(2)As many copies of the notice as there are landlords on whom the notice is required to be served shall be filed under Sub-section (5) of Section 11.(3)Two more copies of the notices shall also be filed out of which one copy shall be retained by the Revenue Officer for record in his office and the other copy shall be transmitted by him to the authority competent to maintain the record-of-rights.(4)Separate notice shall be filed for each village.
