Section 46 in The Orissa Survey and Settlement Rules, 1962
46. Replacement of the map.
- Where the Collector considers that due to incorporation of numerous changes or for any other reasons the map or any part thereof has become unfit for further use, he may cause a copy thereof to be prepared. Such copy shall bear a certificate under the facsimile or signature and seal of the Collector or any other Officer duly empowered by him in this behalf, and shall replace the original map or the relevant part thereof, as the case may be, in the custody of the Tahasildar. A copy thereof duly certified by the Tahasildar shall be transmitted to the Collector.Chapter-V Settlement of Rent
