Section 44 in The Orissa Survey and Settlement Rules, 1962
44. Entry of corrections in the record-of-rights and map.
- The changes in the entries in the record-of-rights shall be carried out under attestation by the Tahasildar. The copy of the map finally published or deemed to be finally published under the Act shall be corrected so as to be in conformity with the changes carried out in the record-of-rights.
