Section 38 in The Orissa Land Reforms (General) Rules, 1965
38. [ Manner of final publication under Sub-section (1) of Section 49. [Substituted by Notification No. 71617-Re-145/78-R-D.1.11.1978.]
(1)The draft Assessment Roil as envisaged under Sub-section (1) of Section 49 shall be finally published by a affixing a true copy of it to the notice board of the Revenue Officer.Provided that the Assessment Roll finally published within sixty days immediately prior to the commencement of the Orissa Land Reforms (General) Amendment Rules, 1978 shall be deemed to have been published under this rule.(2)A copy of the Assessment Roll published under Sub-rule (1) shall simultaneously be communicated by registered post with acknowledgement due to the persons or person who are shown in the roll as entitled to the amount.(3)the Revenue Officer shall append a certificate to the Roll as to the date and fact of final publication.]
