Section 27 in The Orissa Land Reforms (General) Rules, 1965
27. Procedure is cases falling under Section 35.
(1)Where Revenue Officer proposes to proceed to determine the particulars of the resumable and the non-resumable lands under Section 35, he shall issue a general notice inviting objection to his proposal.(2)He shall also issue similar notices to such persons who according to the information available with him are landlord and tenant in respect of the same land.(3)He shall hear all objections that are received by him by the dates specified in the notices in this behalf or within such further time as may be allowed by him of his own motion or an application filed on this behalf and then proceed to finalise his proposal.
