Section 26 in The Orissa Land Reforms (General) Rules, 1965
26. Form of certificate in respect of resumable and non-resumable lands.
(1)The certificate in respect of resumable and the non-resumable lands as provided in Section 29 shall be in Form No. 8.(2)There shall be a separate certificate for every tenant in relation to every landlord in respect of every village.(3)If for preparing the certificate a survey plot is required to be subdivided the prescribed fees for making such subdivision shall be realised from the tenant before the subdivision is effected.
