Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Odisha - Subsection Section 55(4) in The Orissa Survey and Settlement Rules, 1962 (4)The copy of the map and the record-of-rights finally published under Sub-rule (1) shall remain in the custody of the Tahasildar.
