Section 11 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
11. Use of draft survey record and draft record-of-rights, prepared in course of proceedings under the Orissa Survey and Settlement Act, 1958.
- Where the draft survey record or draft record-of-rights, whether attested or not, have been prepared in course of proceedings under the Orissa Survey and Settlement Act, 1958, the Assistant Consolidation Officer may, for the purpose of facilitating survey or local enquiry required under Rules 9 and 10, makes use of the same.
