Section 8(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(2)The person to whom a notice under Sub-rule (1) is issued shall deliver in duplicate, a list of all land in his cultivating possession which has been reserved for the Grama Sasan under the provisions of Section 5 to the authorised officer who on receipt of the list shall be deemed to have taken delivery of possession of the land mentioned therein and shall acknowledge receipt in writing to that effect.
