Section 5(1) in The Orissa Survey and Settlement Act, 1958
(1)When any survey is ordered under Section 3, the Survey Officer shall publish a proclamation in the prescribed manner inviting all persons having interest in the land or in the boundaries of which the survey has been ordered, to attend either in person or by agent at a specified place and from time to time thereafter, when called upon for the purpose of pointing out boundaries and supplying information in connection therewith.
