Section 22 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
22. Preparation and publication of final map and record-of-rights and coming into force of the final consolidation scheme.
(1)(a)As soon as may be after confirmation of the Provisional Consolidation Scheme, the Consolidation Officer shall cause to be prepared for each village in the consolidation are a final map and record-of-rights on the basis of the Consolidation Scheme so confirmed.(b)The map and the record-of-rights shall contain such particulars as are required under the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959) with such modification as may be prescribed and shall also show the rent and cess determined under sub-section (3) of section 7.(2)The map and the record-of-rights prepared under sub-section (1) shall be published in the prescribed manner and the Final Consolidation Scheme shall come into force from the date of such publication.(3)The relevant extract of the record-of-rights shall be supplied to the land-owners at the time of publication.(4)The map and the record-of-rights published under sub-section (2) shall, subject to alterations and modifications made in pursuance of orders passed under section 15 or 36 or of orders referred to in sub-section (3) of section 41, for all intents and purposes be deemed to have been prepared under the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959).
