Section 8A in The Orissa Estates Abolition Rules, 1952
8A. [ Manner of notification under Section 9 (2). [Inserted by Revenue Department Notification No. 41962 EA dated 1.10.1959.]
- All claims referred to in Sub-sections (1) and (2) of Section 8-A allowed by the Collector prior to the date of commencement of the Orissa Estates Abolition (Amendment) Act, 1956 (Orissa Act XV of 1956), shall be drawn up by him in Form) of the Schedule and public notice thereof; shall be given by beat of drum in the appropriate locality and by pasting of the said from at such conspicuous places at he deems fit. ]
