Section 10 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
10. Disposal of objection by the Assistant Consolidation Officer.
(1)Such objections relating to right, title and interest in land as can, in conformity with the laws in force, be disposed of by conciliation among the parties concerned, shall be disposed of by the Assistant consolidation Officer.[Provided that where any party does not appear before the Assistant Consolidation Officer on the date fixed after due service of notice in that behalf, he shall set him ex parte and proceed with the conciliation among the parties appearing before him; and orders passed on such conciliation shall, subject to the orders passed in an appeal or revision, if any, be binding on the parties who are set ex parte.] [Inserted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979) s.7 w.e.f 23rd May 1979.](2)All objections which cannot be disposed of by conciliation under sub-section (1) and all other objections including those relating to valuation or the Statement of Principles or the rent or cess settled under this Act shall be forwarded by the Assistant Consolidation Officer to the Consolidation Officer for disposal.
