80. Power to order survey and preparation of record-of-rights - (1) The [State] Government may make an order directing that a survey be made and a record-of-rights be prepared, by a Revenue Officer in respect of the lands in any local area, estate, or tenure or part thereof.
(2)A notification in the [* * *] [Official Gazette] of an order under sub-section (1) shall be conclusive evidence that the order has been duly made.(3)The survey shall be made and the record-of-rights shall be prepared in the prescribed manner.
