Section 45 in The Orissa Survey and Settlement Rules, 1962
45. Re-writing of the record-of-rights.
- When the Collector considers that due to incorporation of numerous changes in the record-of-rights or any part thereof, it has become unfit for further use, he may cause the record or the part to be re-written. The record-of-rights so re-written and brought up-to-date shall bear a certificate under the facsimile signature or signature and seal of the Collector or any other Officer duly empowered by him in this behalf and shall replace the original record or the relevant part thereof, as the case may be, in the custody of the Tahasildar. A copy thereof duly certified by the Tahasildar shall be transmitted to the Collector.
