Section 30 in The Orissa Survey and Settlement Rules, 1962
30. Distribution of copies of record-of-rights.
(1)A copy of or a relevant extract from the record-of-rights as finally published bearing a certificate under the Assistant Settlement Officer's signature or facsimile signature and seal shall be made over to the landlord, tenant or occupant concerned, if such landlord, tenant or occupant, as the case may be, attend to receive it on the date and at the place notified by the Assistant Settlement Officer in this behalf in Form No. 7 at least 7 days before such date :Provided that where there are more than one such person concerned in respect of the copy of extract, it shall be made over to their agent or manager or any one of the persons concerned as the Assistant Settlement Officer may deem fit.(2)A copy of the map and record-of-rights as finally published bearing a certificate under the Assistant Settlement Officer's signature or facsimile signature and seal shall be made over to the Collector.
