Section 44(3) in The Orissa Land Reforms Act, 1960
(3)The draft statement as confirmed or as modified in appeal [or revision] [Inserted vide Orissa Act No. 29 of 1976.], if any, shall be published by the Revenue Officer in such manner and for such period as may be prescribed and on the expiry of the said period the statement shall be final and conclusive, a copy whereof shall then be furnished to the person concerned free of cost and another such copy to such authority, if any, as may be prescribed.
