Section 58(1) in The Orissa Survey and Settlement Rules, 1962
(1)When an order has been made under Clause (a) of the Sub-section (1) of Section 36, the provisions of Chapters II and III of the Act shall, subject to the following modifications, apply for the preparation of the survey, record and record-of-rights, namely :(a)Provisions of Chapter III of the Act shall be read and construed as providing for the preparation of survey record along with the record-of-rights.(b)The map prepared for the purpose of the record-of-rights shall, notwithstanding anything to the contrary in Chapter II of the Act, shall constitute the survey record for purposes of the said Chapter.(c)Grounds for filing objections and appeals under Sections 6-A and 6-B may be taken, heard and disposed of in proceedings respectively under Section 12 and 12-A and no separate proceedings shall lie for purposes of such objections and appeals.(d)Provisions of Section 15 shall be read and construed as also providing for applications or directions that may be made under Section 6-D and no separate proceedings shall lie therefor under the said section.Explanation. - Clauses (b), (c) and (d) shall have effect without prejudice to the generality of the provisions of Clause (a).
