Section 13(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)The map, Land Register and other records, if any, prepared under Section 6 shall be revised, if necessary on the basis of the orders passed under sections 10, 11 and 12 and shall be published for a period of fifteen days in the unit for information of all concerned.[* * * *] [Deleted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 8(a) w.e.f. 23rd May 1979.]
