Section 11 in The Orissa Survey and Settlement Act, 1958
11. Power of Government to order preparations of record-of-rights.
- [(1) The Government may, in any case, if they think fit, make an order directing that a record-of-rights be prepared in respect of lands in any local area in the State.] [Re-numbered by Act No. 7 of 1962.](2)The Government may also make an order under the preceding sub-section-(a)on the request of -(i)any local authority, or(ii)other persons,who agree to pay such amount as may be directed by the Government forwards the cost of preparation of the record-of-rights; or(b)on the request of not less than one half of the total number of raiyats having land in the village and on their depositing such amount for payment of expenses as the Government may direct.(3)A notification in the Gazette of an order under this section shall be conclusive evidence that the order has been duly made, [* * * ] [Omitted by Act No. 7 of 1962.].(4)[ When an order is made under Sub-section (1) the Assistant Settlement Officer shall proceed to prepare the record-of-rights in the prescribed manner.(5)The record-of-rights shall be comprised of-(a)the khewat which shall show the character and extent of proprietary interests and may also show the particulars of other rent receiving interests; and(b)the khatian which shall show such details as may be prescribed.](6)[ For the purpose of preparation of record-of-rights in respect of any local area, there shall be prepared in the prescribed manner a map showing, as far as may be, all such particulars may be considered necessary for the purpose and the record-of-rights so prepared shall be in conformity with the map :Provided that in the event of any conflict between prepared and the survey map previously prepared under the provisions of Chapter II, the former shall prevail.] [Substituted by Act No. 7 of 1962.]
