Section 29 in The Orissa Survey and Settlement Rules, 1962
29. Final publication of the record-of-rights.
(1)A copy of the map and record-of-rights finally framed shall be finally published by the Assistant Settlement Officer by placing them for public inspection, free of charge, for a continuous period of seven days at such convenient place as he may determine at the seventh day of such publication shall be deemed to be the date of final publication.(2)Not less than seven days from before the final publication of the record-of-rights in accordance with Sub-rule (1) the Assistant Settlement Officer shall issue a notice in Form No. 6 to be published in the manner specified in Rule 6.(3)On the expiry of the period of seven days specified in Sub-rule (1) the Assistant Settlement Officer shall record a proceeding certifying the final publication of the record-of-rights. The copy of the map and every page of the record-of-rights which are finally published under Sub-rule (1) shall bear a certificate of such publication under the seal and signature of facsimile signature of the Assistant Settlement Officer. The map, a copy of which is finally published under Sub-rule (1) shall also bear a certificate of such publication under the signature of the Settlement Officer.(4)The copy of the map and the record-of-rights finally published under Sub-rule (1) shall remain in the custody of the Tahasildar.
