Section 4(1)(ii) in The Orissa Government Land Settlement Rules, 1983

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(ii) in The Orissa Government Land Settlement Rules, 1983

(ii)in case of objections filed before the Tahasildar, he shall hear the parties on a date fixed by him and, after such hearing, shall forward his recommendation to the authorised officer for orders. On receipt of recommendation from the Tahasildar the authorised officer may, on being satisfied with the grounds advanced by the Tahasildar for de-reservation, accept and modify to the extent, if he considers necessary or reject the same. The orders passed by the authorised officers shall be communicated to the concerned Tahasildar. When the authorised officer passes orders for dereservation such orders shall be published in the manner prescribed in Sub-rule (5) of Rule 5. The Tahasildar shall thereafter make necessary corrections in the record-of-rights.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 4(1)(ii) in The Orissa Government Land Settlement Rules, 1983