Section 34 in The Orissa Estates Abolition Act, 1951
34. Certificate and presumption as to final publication Assessment-roll.
- When a Compensation Roll has been finally published under Section 33, the Compensation Officer shall, within such time as the State Government may by general or special order require, endorse a certificate stating the fact of such final publication and the date thereof, and shall date and subscribe the same with his name and official designation and such certificates shall be conclusive proof of such publication and of the date thereof.
