Section 22(4) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(4)The map and the record-of-rights published under sub-section (2) shall, subject to alterations and modifications made in pursuance of orders passed under section 15 or 36 or of orders referred to in sub-section (3) of section 41, for all intents and purposes be deemed to have been prepared under the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959).
