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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa Survey and Settlement Rules, 1962

(3)On the expiry of the period of seven days specified in Sub-rule (1), the Survey Officer shall record a proceeding certifying the final publication of the survey record. The copy of the map and every page of the other record, if any, which are finally published under Sub-rule (1) shall bear a certificate of such publication under the seal and signature or facsimile signature of the Survey Officer. The map, a copy of which is finally published under Sub-rule (1), shall also bear a certificate of such publication under the signature of the Chief Survey Officer.