(1)The Gram Panchayat shall cause to be prepared in the manner hereinafter appearing, a map of abadi deh in the sabha area showing therein the boundaries of the buildings, public streets and other public open spaces.(2)After preparation of the map, the Gram Panchayat shall publish, in the manner prescribed, a notice stating therein -(i)that the map of the abadi deh has been prepared;(ii)the place at which the map may be inspected by the public; and(iii)that the objections may be filed by any person within a period of thirty days of the date of publication of such notice in respect of the said map.(3)After the expiry of the period specified in sub-section (2) the Gram Panchayat shall consider the objections or representations, if any, received by it and after giving a reasonable opportunity to the persons who have filed any objection or representation, shall finalise the map after making such modifications therein as it may consider necessary.(4)The final map so prepared under sub-section (3), shall then be authenticated by the Gram Panchayat and the copies of this map shall be kept in the offices of Gram Panchayat, Block Development and Panchayat Officer, Chief Executive Officer for inspection by the public. A notice to the effect that the map has been finalised shall be published in the manner prescribed.(5)Any person desiring to inspect the map may do so on payment of a fee of five rupees. A copy of final map may also be obtained by making a separate application and on payment of such fee, as may be prescribed.
