Section 36 in The Orissa Survey and Settlement Act, 1958
36. Simultaneous Proceeding.
- [(1) Notwithstanding anything contained in Chapter II, III and IV the Government may take an order directing that proceedings relating to -(a)survey and preparation of record-of-right;(b)preparation of record-of-rights and settlement of rent; or(c)survey, preparation of record-of-rights and settlement of rent, shall with respect to any local area, be carried on simultaneously and upon such order being made, the provisions of this Act shall apply to such proceeding with such modifications, as may be prescribed.(2)Where simultaneous proceedings have been ordered under Clause (a) or (c) of the preceding sub-section, the Assistant Settlement Officer and the Settlement Officer shall respectively exercise all the powers of Survey Officer and Chief Survey Officer.] [Substituted by Act No. 7 of 1962.]
