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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(3)He shall thereafter forward certified copies of the final Jamabandi and sketch map to the authority competent to maintain the record-of-rights under the provisions of the Orissa Survey and Settlement Act, 1958.Chapter-IV Settlement of surrendered and abandoned holdings