Section 2(i) in The Ganjam-Koraput Survey, Record-of-Rights and Settlement Operations Validation Act, 1956
(i)the said Collector had been appointed as a Survey Officer under the provisions of the Madras Survey and Boundaries Act, 1923 (Madras Act VIII of 1923) and the said operations had been conducted in accordance with the provisions of the Madras Estates Land Act, 1908 (Madras Act I of 1908);
