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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1) in The Orissa Survey and Settlement Rules, 1962

(1)The preparation of record-of-rights shall begin with the preparation of a draft record after local enquiry and check of the existing record, if any :Provided that local enquiry may be dispensed with under prior orders of the Board of Revenue.