Section 24 in The Orissa Survey and Settlement Rules, 1962
24. Local enquiry.
(1)The preparation of record-of-rights shall begin with the preparation of a draft record after local enquiry and check of the existing record, if any :Provided that local enquiry may be dispensed with under prior orders of the Board of Revenue.(2)Not less than thirty days before the date of commencement of the local enquiry under Sub-rule (1), the Assistant Settlement Officer shall cause a proclamation in Form No. 1 to be published in the manner prescribed in Sub-rule (2) of Rule 6.(3)The Assistant Settlement Officer may either conduct the local enquiry himself or cause the same to be conducted by any of his subordinates.
