Section 21(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)The Director of Consolidation shall confirm the Provisional Consolidation Scheme after the disposal of all objections and appeals relating to the unit with such modification as he considers necessary in the interest of proper consolidation [or for giving effect to the final order, if any, passed under section 15] [Added by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act of 1979), s. 11, w.e.f. 23rd May 1979.].
