Section 12 in The Orissa Survey and Settlement Act, 1958
12. [Preliminary publication of draft record-of-rights and hearing of objections. [Substituted by Act No. 7 of 1962.]
- When a draft record-of-rights has been prepared, the Assistant Settlement Officer shall publish the same in the prescribed manner and for the prescribed period and shall receive and consider any objections which may be made to any entry therein or any omission therefrom during the period of publication.] [Re-numbered by Act No. 7 of 1962.]
