Section 11(6) in The Orissa Survey and Settlement Act, 1958
(6)[ For the purpose of preparation of record-of-rights in respect of any local area, there shall be prepared in the prescribed manner a map showing, as far as may be, all such particulars may be considered necessary for the purpose and the record-of-rights so prepared shall be in conformity with the map :Provided that in the event of any conflict between prepared and the survey map previously prepared under the provisions of Chapter II, the former shall prevail.] [Substituted by Act No. 7 of 1962.]
