Section 18 in The Orissa Government Land Settlement Rules, 1983
18. Remarks-
[here mention the category under which the applicant falls with reference to Subsection (3) of Section 3 and Sub-rule (3) of Rule 3 of the Rules.]Form III[See Rule 5 (4)]ProclamationOFFICE OF TAHASILDAR..................................................It is hereby informed to the General Public that Shri .............................................son of........................Village............P.O.............District..............has applied for lease of Government land mentioned in the Schedule below. Anybody having any objection to such settlement may file objection petition within a period of thirty days from the date of publication of this proclamation affixing Court-fee of Rs. 1.30 (Rupee one and thirty paise) only to the undersigned. No objection petition will be entertained after expiry of the scheduled period.
