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[Cites 0, Cited by 0] [Section 38A(4)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(4)(e) in The Orissa Land Reforms (General) Rules, 1965

(e)If after enquiry the Revenue Officer is of the opinion that settlement of land may be granted he shall publish a proclamation which shall contain particulars of the applicant and particulars of land applied for settlement such as the name of the Village, Plot No., Holding No., classification of the land, area and such other particulars as may be necessary and invite objections if any, fixing date for hearing of objections.