Section 19A in The Orissa Land Reforms (General) Rules, 1965
19A. [ [Inserted by Notification No. 50070-Re-80/68-R-D.27.9.1963.]
(1)Where, however, an order under Section 11, 18 or 36 of the Orissa Survey and Settlement Act, 1958 with regard to any area has been issued, Rule 19 shall not be applicable.(2)Any application to a Revenue Officer for an order under Clause (c) of Sub-section (1) of Section 19 of the Act in an area where Survey and Settlement operations are in progress, may be oral.(3)Such an application shall be made, to the Revenue Officer by all the co-sharer raiyats either personally or through their authorised agents.(4)Such applications may be made also to any subordinate of the Revenue Officer by all the Co-sharer raiyats either personally or through their authorised agents and such subordinate of the Revenue Officer, shall reduce the application, if it is oral, into writing and transmit the same to the Revenue Officer.(5)The Revenue Officer may make such enquiry as he deems necessary before passing orders allowing or disallowing the partition.(6)Before passing orders, the Revenue Officer shall obtain the signature or the thumb impression of all co-sharer raiyats or their authorised agents on the body of the record signifying their consent to partition the holding on mutual agreement.(7)When a portion is allowed, the order of the Revenue Officer shall clearly mention the plots of land allotted to the share of every co-sharer raiyat, the amount of rent, cess and other local dues payable by each co-sharer raiyat, after partition.(8)In case of a dispute amongst the co-sharer raiyats, about the quantum of rent payable by each in respect of the new holding created after partition, prayer for partition shall be rejected.]
