Section 24 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
24. Hearing of objections under Sub-Section (2) of Section 19.
- The Consolidation Officer, before passing an order to modify the provisional consolidation scheme, and the Assistant Consolidation Officer, while acting under the direction of the Consolidation Officer under the provision of Sub-Section (2) of Section 19 shall give an opportunity to the parties and members of the Consolidation Committee of being heard.
