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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(a) in The Orissa Survey and Settlement Rules, 1962

(a)The proceedings shall be with the preparation of the draft record-of-rights and shall continue up to the attestation of the same in the manner prescribed in Rules 21 or 25 and the map prepared under Rule 23 shall constitute the survey record.