141L. Documents connected with survey to be sent to officer or authority in charge of survey.
(1) After the survey of the abadi area or part thereof under survey has been completed, the officer conduction the survey shall send all maps, registers, and other documents connected with such survey to the officer or authority in charge thereof.(2)The fact of receipt of such maps, registers and other documents shall be notified by such officer or authority in the Official Gazette and any person interested in the survey may, at any time within two months from the date of such notification inspect such maps, registers and other documents free of charge.(3)If during such period any objection to they survey is lodged with the officer or authority in charge of the survey, such objection shall be decided by such officer as the State Government or, where a local authority is incharge of the survey, such local authority with the approval of the State Government, may appoint in this behalf.(4)After all objection lodged under sub-section (3) have been decided, the officer or authority in charge of the survey shall, if necessary, cause the maps, registers and other documents connected with the survey to be corrected in accordance with such decision and shall submit, with his or its recommendation, all papers to the State Government for approval of the survey.(5)If the State Government approves the survey, such approval shall be notified in the Official Gazette.
