Section 7 in The Orissa Survey and Settlement Rules, 1962
7. Local enquiry.
- On expiry of thirty days from the date of publication of the proclamation under Rule 6, the Survey Officer or any of his subordinates or any other Officer acting under his authority shall conduct a local enquiry and take such measurements as may be necessary to prepare the map and such other record as may be ordered by the Board of Revenue to form a part of the survey record under Sub-section (1) of Section 6-A.
