Section 22(a) in The Orissa Betterment Charges Rules, 1958
(a)As soon as all the objections in respect of a Schedule have been disposed of, or soon after the date fixed for filing objections, if no objections have been filed, the Revenue Officer shall make an award in Form XI which shall be published in the Gazette. A notice in Form XII shall be proclaimed and posted in the villages concerned in the manner specified in the Rule 21 (a) stating that the award will be published at a place and an a date to be specified and calling on all such persons to attend at the place and the date so specified.
