Section 18 in The Orissa Survey and Settlement Act, 1958
18. Settlement of rent.
(1)The Government may at any time direct [the settlement of] [Substituted by Act No. 7 of 1962.] rent in respect of land situate in any village or local area for which a record-of-rights has already been finally published.(2)The Government may also issue a direction under the preceding sub-section -(a)on the request of-(i)any local authority; or(ii)other persons;who agree to pay such amount as may be directed by the Government towards the cost of the settlement of rent; or(b)on the request of not less than one-half of the total number of raiyats having land in any local area on their depositing such amount for payment of expenses as the Government may direct.(3)All amounts payable under Clause (a) of Sub-section (2) shall be [recoverable as arrears of land revenue.] [Substituted by Act No. 51 of 1975.]
