Section 23 in The Orissa Survey and Settlement Act, 1958
23. [ Incorporation of settled rent in the record-of-rights and final publication thereof. [Substituted by Act No. 7 of 1962.]
(1)After sanction of the Settlement Rent Roll, the Assistant Settlement Officer shall incorporate the settled rent in the record-of-rights, make such amendments or alterations in the said record and the map, if any, and shall cause a fresh copy of the record-of-rights to be finally published in the prescribed manner.(2)Such publication shall be conclusive evidence that the rent has been duly settled under this Chapter and the record-of-rights so published shall be deemed to be the record-of-rights published under Section 12-B.]
