Section 33 in The Orissa Survey and Settlement Rules, 1962
33. [ Abatement and suspension of proceedings under this Chapter. [Substituted by S.R.O. No. 357/73-D/22.3.1973-Orissa Gazette Extraordinary No.593-D/1.5.1973.]
- When an order is made under Sections 11, 18 or 36 with respect to any local area-(1)all proceedings for maintenance of the record-of-rights and the map under the rules of this Chapter in respect of the said local area and pending as on the date of such order shall abate; and(2)Rule 34 and all subsequent rules of this Chapter shall remain inoperative with effect from the date of such order till the expiry of three months from the date of final publication of record-of-rights.]
