Section 20 in The Orissa Survey and Settlement Rules, 1962
20. Submission of application, execution of agreement and deposit of amount towards the expenses of preparation of record-of-rights.
- The submission of application, execution of agreement and deposit of amount towards the expenses of preparation of record-of-rights of an area under Sub-section (2) of Section 11 shall be made in the same manner as prescribed under Rule 5.
