Section 12B in The Orissa Survey and Settlement Act, 1958
12B. Final publication of record-of-rights.
(1)When all such objections and appeals are disposed of, the Assistant Settlement Officer shall finally frame the record-of-rights incorporating all such alterations as may be necessary to give effect to the orders passed on such objections and appeals and shall cause it to be finally published in the prescribed manner and such publication shall be conclusive evidence that the record has been duly made under this Chapter.(2)Separate drafts and final records may be published for different local areas or parts thereof.]
