Section 25 in The Orissa Survey and Settlement Rules, 1962
25. Attestation of the draft record-of-rights.
(1)After completing preparation of the draft record-of-rights the Assistant Settlement Officer shall, in presence of as many of the parties as attend at the place and on a date to be specified in the notice under Sub-rule (2) attest a copy of the map and the record-of-rights.(2)Not less than seven days from the date of attestation, a notice in Form No.2 shall be published in the manner provided in the Rule 6.
