Section 9(1) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
(1)It shall be the duty of every Village Officer in the prescribed manner-(a)to deliver all records maintained by him before the appointed date in respect of the land or village hold by him in relation to his office;(b)to render all accounts appertaining to his office in respect of dues payable by and to him; and(c)to deliver to the State Government Possession of all abandoned and surrendered holdings and all lands to which they have no right to a settlement by or under the provisions of this Act.
