Section 11(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)For the purpose of disposing of objections, the Consolidation Officer shall hold his sittings at under the Orissa Grama Panchayat Act 1964 (Orissa Act 1 of 1965) within whose jurisdiction the land is situated.] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1976 (Orissa Act 15 of 1976), s.3.]
