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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Orissa Survey and Settlement Act, 1958

(1)After sanction of the Settlement Rent Roll, the Assistant Settlement Officer shall incorporate the settled rent in the record-of-rights, make such amendments or alterations in the said record and the map, if any, and shall cause a fresh copy of the record-of-rights to be finally published in the prescribed manner.