Section 11(2) in The Orissa Survey and Settlement Act, 1958
(2)The Government may also make an order under the preceding sub-section-(a)on the request of -(i)any local authority, or(ii)other persons,who agree to pay such amount as may be directed by the Government forwards the cost of preparation of the record-of-rights; or(b)on the request of not less than one half of the total number of raiyats having land in the village and on their depositing such amount for payment of expenses as the Government may direct.
