Section 38(1) in The Orissa Survey and Settlement Act, 1958
(1)All records published in the course of proceedings relating to survey, preparation of record-of-rights or settlement of rent and all records maintained, before the date of commencement of this Act under the provisions of any law for the time being in force or any custom having the force of law or under orders of Government, shall be deemed to have been finally published or maintained under Sections 6-C, 12-B, 23 or 16, as the case may be, and all rents settled prior to the said date under any such law, custom or order, as aforesaid, shall be deemed to be settled under this Act.
