Section 4 in The Orissa Survey and Settlement Act, 1958
4. Appointment of Survey Officer, delegation of powers and manner of survey.
(1)The [Board of Revenue,] [Substituted vide Act No. 7 of 1962.] may, by notification appoint any [* * *] [Omitted vide Act No. 7 of 1962.] officer or person either by name or by virtue of his office to be a Survey Officer for all or any of the purposes of this Act.(2)Subject to the control of the [Board of Revenue] [Substituted vide Act No. 7 of 1962.] [* * *] [Omitted vide Act No. 7 of 1962.] every officer or person so appointed shall exercise and perform the powers and duties of a Survey Officer within such local limits as the [Board of Revenue] [Substituted vide Act No. 7 of 1962.] may direct.(3)[* * *] [Omitted vide Act No. 7 of 1962.](4)The survey shall be conducted in such manner as may be prescribed by the Government.
