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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Survey and Settlement Rules, 1962

(1)A copy of the map and record-of-rights finally framed 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 at the seventh day of such publication shall be deemed to be the date of final publication.