Section 13 in The Orissa Land Reforms (General) Rules, 1965
13. [ Form and manner of application under Sub-section (1-a) and Sub-section (4) of Section 9. [Substituted by Notification No. 65926-Re-179/73-R-D.11.10.1973.]
- [(1) The application under Sub-section (1-A) of Section 9 shall be filed in Form No. 17 within three years from the date of commencement of the Orissa Land Reforms General (Amendment) Rules, 1985 :Provided that any such application made after the 19th February 1981 and before the aforesaid date shall for all purposes, be treated as an application filed within the period prescribed under said Sub-section (1-A)].[Provided further that any person who has failed to make such application within the period specified in this sub-rule may make an application within a period of three years from the date of commencement of the Orissa Land Reforms (General) (Amendment) Rules, 1996.] [Inserted by Notification No. Re-l-58/96, 44115/R, dated 1.10.1996.](2)The application under sub-section (4) of Section 9 shall be filed within sixty days from the date of dispute.(3)The application under Sub-rule (1) or Sub-rule (2) shall be filed in Form No. 17 in the same manner as laid down in Sub-rules (3), (4) and (5) of Rule 10.(4)[ Grant of certificate by the Revenue Officer under Sub-section (1 -A) of Section 9 - The certificate under Sub-section (1-a) of Section 9 shall be in Form No. 21] [Inserted by Notification No. 70711-Re-175/74 (Pt)R-D.21.11,1974.]
