Section 24 in The Orissa Land Reforms (General) Rules, 1965
24. Form and manner of application under Sub-section (2) of Section 26.
(1)The application under Sub-section (2) of Section 26 shall be in Form No. 7.(2)A separate application shall be filed for each landlord in respect of each village :[Provided that where the number of landlord is more than one and the tenant entertains, bona fide doubts as to the interest of the landlords in the land in his possession, he may file one application in respect of all such landlords.] [Inserted by Notification No. 42688-Re-175/76-R-D.8.6.1976.](3)The application shall be accompanied by a copy thereof.(4)It shall be presented to the Revenue Officer personally by the applicant or by his authorised agent.
