Section 66 in The Orissa Survey and Settlement Rules, 1962
66. Savings.
(1)All proceedings pending on the date of coming into force of these rules shall be deemed to be proceedings under these rules and shall be continued thereunder.(2)All persons, who on the date of issue of these Rules are discharging the functions of a Tahasildar under Chapter IV of Orissa Survey and Settlement Rules, 1960, shall be deemed to have been appointed as Tahasildar under these Rules.
