Section 26 in The Orissa Survey and Settlement Rules, 1962
26. Publication of the draft record-of-rights and receiving of objection.
(1)The Assistant Settlement Officer shall publish the attested copy of the map and the draft record-of-rights by placing them for public inspection, free of charge for a period of [sixty days] [Substituted by Orissa Gazette Extraordinary No. 94-A-D/22.1.1965.] at such convenient place as he may determine.(2)Not less than seven days from before the date of publication under Sub-rule (1), a notice in Form No. 3 shall be published in the manner provided in Rule 6.(3)Objections, if any, to any entry in or omission from the draft record-of-rights shall be made in Form No. 4 during the period of publication specified in Sub-rule (1) and shall be received and considered by the Assistant Settlement Officer in accordance with provisions of Rule 27 and the objector shall, within such time as the Assistant Settlement Officer may direct file as many copies of the objection as may be necessary to be served on every person whose interest may, in the opinion of such Officer be affected.
