Section 35 in The Orissa Land Reforms (General) Rules, 1965
35. Form and manner of publication of the draft Assessment Roll under Sub-section (1) of Section 48.
(1)The draft [* * *] [Deleted by Notification No. 42688-Re-157/76-D.3.6.1976.] Assessment Roll shall be in Form No. 9.(2)It shall be published by affixing a true copy of it to the notice board of the Revenue Officer and keeping it open for inspection, free of charge, by any person interested during office hours on working days for a period of sixty days from the date on which the copy of first affixed to his notice board.(3)[ On the date of affixture on the notice board under Sub-rule (2), a copy of the draft Assessment Roll shall be communicated to the persons who are shown in the Roll as entitled to an amount by registered post with acknowledgement due and they shall be informed that objections, if any, to any entry or omission from it, may be filed within sixty days from the date.] [Substituted by Notification No. 101000-Re-1/87-R-D.11.2.1980.][(3-A) A notice accompanied by a copy of the draft Assessment Roll shall also be simultaneously sent by registered post with acknowledgement due to Co-operative Societies registered or deemed to be registered under the Co-operative Societies Act, 1962 including Co-operative Land Development Bank and State Co-operative Land Development Bank as defined in that Act and other public financing institutions as defined under Clause (25) of Section 2 of the Act in whose jurisdiction the person shown in the draft Assessment Roll have interest in land as to the dues payable to said Co-operative Societies of Banks or other financing institutions and they shall be informed that objections, if any, may be filed within sixty days from the date of publication of Roll.] [Inserted by Notification No. 101000-Re-1/87-R-D.11.2.1980.](4)During the period of sixty days as aforesaid every facility shall be given to the persons to whom the Roll relates for inspecting it and for taking extracts therefrom.
