Section 21 in The Orissa Estates Abolition Rules, 1952
21. Manner of publishing draft Compensation Assessment Roll under Sub-Section (1) of Section 31.
(1)After the draft of the Compensation Assessment Roll under Section 23 or 30, as the case may be, has been prepared, the Compensation Officer shall publish the same by affixing a copy thereof to the notice board of the Office of the [Sub-divisional Officer or Revenue Divisional Officer] [Substituted by Revenue Department Notification No. 17689-EA-R. dated 20.4.1961.] of the Sub-division in which the Compensation Assessment Roll has been prepared and also in the office of the Collector of the district. [It shall also be published in the notice board of the Sub-Divisional Officer or Revenue Divisional Officer, taluk Officer or Tahasildar within whose jurisdiction the estate is situated] [Inserted by Revenue Department Notification No. 17689-EA-R. dated 20.4.1961.] [in case of estates relating to public Hindu Religious Institutions, Endowments, a copy of the draft Compensation Assessment Roll shall be sent to the Commissioner of Endowments appointed under Section 4 of the Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 2 of 1952), for publication in his notice Board] [Inserted by the Revenue Department Notification No. 43983-EA-R., dated 2.9.1962.] The Compensation Assessment Roll shall be published for a period of thirty years clear days from the date on Which the draft was first published on the notice board aforesaid. [The records shall be kept in charge of the Compensation Officer, who shall give every facility to the parties for inspecting the same. Any person interested in the compensation case may be allowed to take extracts from the case records of such documents or orders which can be treated as public documents for the purpose or granting copies. But if any person asks for copy of the said document or order it shall be issued in the manner provided for the grant to copies of public documents.] [Substituted vide Revenue Department Notification No. 32597-R-EA-dated 3.8.1959.](2)[ During the period of publication mentioned in Sub-rule (1) any person interested in the Compensation Assessment Roll may file objections to one or several entries in the said Assessment Roll stating clearly the points of such objections. On the expiry of the period of publication the Compensation Officer after giving reasonable notice to such persons filing the objections, shall hear the parties, and shall receive such evidence as he may consider necessary. The Compensation Officer, after hearing the parties, may either reject the objections and uphold the entries made in the draft Compensation Assessment Roll or partly or fully allow the objections and accordingly modify any entry or entries made therein.] [Substituted vide Revenue Department Notification No. 940-EA-R-dated 12.4.1957.]
