Section 22(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)(a)As soon as may be after confirmation of the Provisional Consolidation Scheme, the Consolidation Officer shall cause to be prepared for each village in the consolidation are a final map and record-of-rights on the basis of the Consolidation Scheme so confirmed.(b)The map and the record-of-rights shall contain such particulars as are required under the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959) with such modification as may be prescribed and shall also show the rent and cess determined under sub-section (3) of section 7.
