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State of Odisha - Section

Section 20 in The Orissa Betterment Charges Rules, 1958

20. Information for preparation of Schedules.

- How to be collected. The Revenue Officer appointed under Section 4 shall obtain from the irrigation authorities the chalk plans and the chakbandi records of the villages wherein irrigation facilities have been provided or where existing irrigation facilities have been improved. With reference to these plans and records and also with reference to the current settlement village maps and Record of Rights and the maintenance of Khatians or mutation records, the Revenue Officer shall, by conducting local enquiries and a survey of the area brought under irrigation, collect the required data and information for preparation of the Schedule.