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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Survey and Settlement Rules, 1962

(1)The Survey Officer shall publish the attested copy of the map and other record, if any, by placing them for public inspection free of charge, for a period of [Sixty days] [Substituted vide Orissa Gazette Extraordinary No.94-A/22.1.1965.] at such convenient place as he may determine.