Section 30 in The Orissa Bhoodan and Gramdan Rules, 1972
30. Settlement of disputes relating to allotment of land.
(1)The decision given by the Arbitration Board in pursuance of Sub-section (3) of Section 22 shali be in writing and shall be communicated to the disputing parties and to the Grama Parishad. A copy of the decision shall also be sent to the Samiti.(2)The Grama Parishad shall decide in the form of a resolution whether it would levy any sum for allotment of land vested in it and the rate of levy.
