Section 3 in The Orissa Survey and Settlement Act, 1958
3. Power to order a survey.
- [(1) The Government or subject to their control any Officer or Authority empowered by Government may, at any time, by notification, order a survey to be made of any land in the State or the boundary thereof.] [Substituted vide Orissa Act No. 7 of 1962.](2)The Government shall be competent at any time during the continuance of the proceedings of any survey to issue an order to stop such survey and, if subsequently so ordered, such proceeding shall be proceeded with from such stage as may be directed.(3)The Government may also issue a notification ordering a survey:(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 towards the cost of survey; or(b)Where in any local area not less than one-half of the total number of raiyats apply for the survey, depositing or giving security for such amount towards the payment of expenses as the Government may direct.
