Section 6A in The Orissa Survey and Settlement Act, 1958
6A. [ Preparation and preliminary publication of draft survey record. [Inserted vide Act No. 7 of 1962.]
(1)The Survey Officer shall prepare a draft survey record which shall comprise-(a)the map drawn to such scale as may be convenient in the opinion of the Survey Officer; and(b)such other records as the Board of Revenue may, by order specify in that behalf.(2)When a draft survey record has been prepared, the Survey Officer shall publish the same in the prescribed manner and for the prescribed period and shall receive and consider any objections which may be made to any entry therein or to any omission therefrom during the period of publication.
