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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(d) in The Orissa Survey and Settlement Rules, 1962

(d)The Assistant Settlement Officer shall thereafter finally frame the survey record in confirmity with the draft survey record as corrected in accordance with the orders made by him and by the Settlement Officer before sanction of settled rent. He shall also finally frame the record-of-rights in confirmity with the combined draft record-of-rights and Settlement Rent Roll so corrected.