Section 29(3) in The Orissa Survey and Settlement Rules, 1962
(3)On the expiry of the period of seven days specified in Sub-rule (1) the Assistant Settlement Officer shall record a proceeding certifying the final publication of the record-of-rights. The copy of the map and every page of the record-of-rights which are finally published under Sub-rule (1) shall bear a certificate of such publication under the seal and signature of facsimile signature of the Assistant Settlement Officer. The map, a copy of which is finally published under Sub-rule (1) shall also bear a certificate of such publication under the signature of the Settlement Officer.
