Section 61(7) in The Orissa Survey and Settlement Rules, 1962
(7)The aforesaid powers of the Settlement Officer shall be exercised by the Collector when proceedings in pursuance of an order made under Sections 11, 18 or 36 are not in progress :Provided that no notice required to be issued to the Collector in Sub-rule (3) shall be necessary in such a case :Provided further that on receipt of orders of the Board of Revenue the Collector shall transmit a copy thereof to the Tahasildar for effecting necessary corrections in the map and record under Chapter IV of these rules.
