Section 34 in The Orissa Survey and Settlement Rules, 1962
34. Grounds on which correction of the record-of-rights and map is to be made.
- The Tahasildar may on application in that behalf of any person interested or on receipt of a report from any of his subordinate officers or on receipt of a notice from the Registrar or Sub-Registrar appointed under the Indian Registration Act, 1908, or from a Court or on his own motion, order [* * *] [Omitted by S.R.O. No. 229/81-D/11.3.1981.] any charge of any entry in the record-of-rights according to the rules hereinafter prescribed on any one or more of the following grounds, namely :(a)that all persons interested in any entry in the record-of-rights wish to have it changed;(b)that by a decree in a civil suit, any entry therein has been declared to be erroneous;(c)that being founded on a decree or order of a Civil Court or on the order of any competent authority, the entry therein is not accordance with such decree or order;(d)that such decree or order has subsequently been varied on appeal, revision or review;(e)that any entry therein has no relationship with the existing facts; and(f)that by preparation of a survey record under Chapter II of the Act, any change is necessitated in the record-of-rights.
