Section 17 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
17. Preparation of a list of ordinary waste lands and calling for application for settlement.
(1)The Sub-Divisional Officer shall prepare a list of ordinary waste lands of each village and shall publish a copy of it in the manner prescribed in Sub-rule (1) of Rule 13.(2)Along with the list he shall publish a general notice in the same manner calling upon landless persons and small holders of land to apply, within a period of thirty days from the date of publication, for a settlement of these lands as a tenant with rights of occupancy therein on a fair and equitable rent.
