*Orissa Survey and Settlement (Amendment) Act, 1994**
| [Orissa Act No. 5 of 1994] | [26th March, 1994] |
An Act to Amend the Orissa Survey and Settlement Act, 1958
Be it enacted by the Legislature of the State of Orissa in the Forty fifth Year of the Republic of India as follows:-
* For the Bill see Orissa Gazette, Extraordinary, dated the 24th February, 1994 (No. 259).
** [Received the assent of the Governor on the 26th March, 1994, first published in an extraordinary issue of the Orissa Gazette, dated the 5th April, 1994]
1. Short title.- This Act may be called the Orissa Survey and Settlement (Amendment) Act, 1994.
2. Amendment of section 33.- In section 33 of the Orissa Survey and Settlement Act, 1958 for the words "an Officer not below the rank of a Revenue Divisional Commissioner", the words "any officer above the rank of a Settlement Officer" shall be substituted’