Section 11 in The Orissa Survey and Settlement Rules, 1962
11. Publication of the draft survey record and receiving of objections.
(1)The Survey Officer shall publish the attested copy of the map and other record, if any, by placing them for public inspection free of charge, for a period of [Sixty days] [Substituted vide Orissa Gazette Extraordinary No.94-A/22.1.1965.] at such convenient place as he may determine.(2)Not less than seven days from before the date of publication under Sub-rule (1) a notice in Form No.3 shall be published in the manner provided in Rule 6.(3)Objections, if any, to any entry in or omission from the draft survey record shall be made in Form No. 4 during the period of publication specified in Sub-rule (1) and shall be received and considered by the Survey Officer in accordance with the provisions of Rule 12 and the objector shall within such time as the Survey Officer may direct, file as many copies of the original objection as may be necessary to be served on every person whose interest may, in the opinion of the Survey Officer, be affected.
