Section 14 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
14. Intimation to the parties and corrections of records-of-rights.
(1)The Tahsildar shall, thereafter, intimate the parties about the lands settled with each of them and other relevant particulars thereof.(2)He shall also forward certified copies of the final Jamabandi and the sketch map prepared under Rule 13 to the authority competent to maintain the record-of-rights under the provisions of the Orissa Survey and Settlement Act, 1968.Chapter-IV Appointment of Village Officers to suitable posts under the State Government
