Section 26(1) in The Orissa Survey and Settlement Rules, 1962
(1)The Assistant Settlement Officer shall publish the attested copy of the map and the draft record-of-rights by placing them for public inspection, free of charge for a period of [sixty days] [Substituted by Orissa Gazette Extraordinary No. 94-A-D/22.1.1965.] at such convenient place as he may determine.
