Section 55(1) in The Orissa Survey and Settlement Rules, 1962
(1)A copy of the corrected or amended map and the fresh copy of the record-of-rights prepared under Sub-section (1) of Section 23 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 and the seventh day of such publication shall be deemed to be the date of final publication.
