Section 32 in The Orissa Survey and Settlement Rules, 1962
32. Maintenance of the record-of-rights and map.
- The record-of-rights and the copy of the map as finally published in accordance with the provisions of the Act or deemed to be the record-of-rights and map finally published under the provisions of the Act and supplied to the Tahasildar shall be maintained and kept up-to-date in accordance with rule hereinafter provided.
