Section 26 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
26. Publication of map and record-of-rights under Sub-Section (2) of Section 22.
- The map and record-of-rights under Sub-Section (2) of Section 22 shall be published by the Assistant Consolidation Officer by placing them for public inspection, free of charge for a continuous period of fifteen days. The notice publishing the map and the record-of-rights shall be in Form No. 12.
