Section 38A(3)(b) in The Orissa Land Reforms (General) Rules, 1965

[Cites 0, Cited by 0] [Section 38A(3)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(3)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)[ The notice shall be affixed on the Notice Board in the Office of the Revenue Officer. A copy of the notice shall also be affixed at a conspicuous place of the village in which the land in question is situated. The notice shall contain details of the land proposed to be settled, namely, the name of village where the land is situated, Khata number, Plot number, area, classification, status of the land and such other particulars, as may be necessary for its identification] [Inserted by Notification No.59795-Re-144/75-R-D.4.8.1975.],

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State of Odisha - Subsection

Section 38A(3)(b) in The Orissa Land Reforms (General) Rules, 1965