(1) All maps, registers and other documents connected with the survey approved by the State Government under subsection (5) of section 141-L shall be deposited in the office of the officer or authority in charge of the survey.(2)All such maps, registers and other documents shall be maintained by such officer or authority in the prescribed manner.(3)Such officer or authority shall cause such maps to be revised, and the entries in such registers to be corrected, in the prescribed manner and at prescribed intervals, by such officer as may be appointed in this behalf or with the approval of the State Government :Provided that no person shall be required for the purposes of such revision or correction to give notice to such officer or authority of his acquisition of any interest in any land or premises.(4)The officer appointed under sub-section (3) for the purpose of revising any map or correcting entries in any register shall exercise such powers as may be prescribed.
