Section 9B in The Orissa Estates Abolition Rules, 1952
9B. Manner of publishing particulars of claims and references under Section 13 G (1).
- After expiry of a period of three months from the date of the vesting notification as defined in Section 3-A the Tribunal shall publish the particulars of all claims and references received under Section 13-D in the notice board of his office and also at a conspicuous place of the village or villages where the trust estate is situated and while publishing the same shall also invite objections from persons interested.(2)A copy of the said particulars shall also be sent by registered post to the-(a)Endowment Commissioner where the trust estate belongs to a Hindu religious institution; and(b)Board of Wakfs where the same belongs to a Muslim Wakf.
