Section 55 in The Orissa Survey and Settlement Rules, 1962
55. Final Publication of record-of-rights with the settled rent incorporated.
(1)A copy of the corrected or amended map and the fresh copy of the record-of-rights prepared under Sub-section (1) of Section 23 shall be finally published by the Assistant Settlement Officer by placing them for public inspection, free of charge, for a continuous period of seven days at such convenient place as he may determine and the seventh day of such publication shall be deemed to be the date of final publication.(2)Not less than seven days from before the final publication of the record-of-rights in accordance with Sub-rule (1), the Assistant Settlement Officer shall issue a notice in Form No.6 to be published in the manner provided in Rule 6.(3)On the expiry of the period of seven days specified in Sub-rule (1) the Assistant Settlement Officer shall record a proceeding certifying the final publication of the record-of-rights. The copy of the map and every page of the record-of-rights which are finally published under Sub-rule (1) shall bear a certificate in such publication under the seal and signature or facsimile signature of the Assistant Settlement Officer.(4)The copy of the map and the record-of-rights finally published under Sub-rule (1) shall remain in the custody of the Tahasildar.
