Section 16 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
16. Intimation to the parties and corrections of records-of-rights.
(1)The Sub-Divisional Officer shall, thereafter, intimate the parties about the lands settled with each of them and other relevant particulars thereof.(2)He shall also forward certified copies of the final Jamabandi and sketch map prepared under Rule 15 to the authority competent to maintain the record-of-rights under the provisions of the Orissa Survey and Settlement Act, 1958.Chapter-IV Settlement of ordinary waste lands
