Section 34(1) in The Orissa Land Reforms (General) Rules, 1965
(1)The Revenue Officer shall address ail Tahsildars in whose jurisdiction the person entitled to [an amount] [Substituted by Notification No. 42688-Re-157/76-D.3.6.1976.] under Section 47 has interest in land as to the dues payable to Government by such person.
