Section 6C(1) in The Orissa Survey and Settlement Act, 1958
(1)When all such objections and appeals, if any, have been disposed of, the Survey Officer shall finally frame the survey records incorporating all such alterations as may be necessary to give effect to the orders on such objections and appeals and shall cause it to be finally published in the prescribed manner, and the publication shall be conclusive evidence that the record has been duly made under this Chapter.
