Section 19 in The Orissa Prevention of Land Encroachment Rules, 1985
19. Remarks of the Tahasildar which may include -
(a)The amount of sale proceeds of crop or other materials forfeited, if any;(b)Report of Revenue Inspector incorporating the amount in the village demand;(c)If appeal filed, the date of appeal and the decision of appellate Court.Form-IRegister Showing Government Land Likely to be Required for any Development Scheme[See Rule 14 (3)]
