Section 13 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
13. Revision of Map and Land Register.
(1)The map, Land Register and other records, if any, prepared under Section 6 shall be revised, if necessary on the basis of the orders passed under sections 10, 11 and 12 and shall be published for a period of fifteen days in the unit for information of all concerned.[* * * *] [Deleted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 8(a) w.e.f. 23rd May 1979.](3)The Map, Land Register and other records, if any, may thereafter be maintained from time to time on the basis or orders passed by competent authorities under the relevant provisions of this Act.(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]
