(1)On the termination of the proceedings under Section 43 the Revenue Officer shall by order confirm the draft statement with such alterations or amendments as may have been made therein under the said section.(2)[ An appeal against the order of the Revenue Officer under Subsection (1) confirming the statement, if presented -(a)by any person aggrieved the order within thirty days from the date of the order; or(b)by the State Government within sixty days from the said date, shall lie to the prescribed authority.](3)The draft statement as confirmed or as modified in appeal [or revision] [Inserted vide Orissa Act No. 29 of 1976.], if any, shall be published by the Revenue Officer in such manner and for such period as may be prescribed and on the expiry of the said period the statement shall be final and conclusive, a copy whereof shall then be furnished to the person concerned free of cost and another such copy to such authority, if any, as may be prescribed.
