Section 13(4) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(4)[ Where is respect of any village an order is published under sub-section (1) of section 5 at any time after the publication of the Map and Land Register under sub-section (1), the map and the record-of-rights prepared on the basis of such Land Register shall, for all intents and purposes, be deemed to have been prepared under the Orissa Survey and Settlement Act, 1958 (Orissa Act of 1959), provided they are published in the same manner as required by sub-section (2) of section 22 and extracts of the record-of-rights are supplied to the land-owners at the time of such publication] [Inserted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979, (Orissa Act of 1979), S. 8 (b), w.e.f. 23rd May, 1979]
