Section 22 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
22. Final disposal of applications made for settlement.
(1)The Sub-Divisional Officer shall, thereafter intimate the parties about the lands settled with each of them, the date from which the settlement takes effect and other relevant particulars thereof.(2)He shall also intimate all applicants in whose favour no settlement was made.(3)He shall thereafter forward certified copies of the final Jamabandi and sketch map to the authority competent to maintain the record-of-rights under the provisions of the Orissa Survey and Settlement Act, 1958.Chapter-IV Settlement of surrendered and abandoned holdings
