Section 23 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
23. Manner of filing objections under Sub-Section (2) of Section 18.
(1)Objections, if any, to any entry in or omission from the provisional consolidation scheme shall be made in Form No. 10 and shall be received by the Consolidation Officer, or where authorised by the Consolidation Officer, the Assistant Consolidation Officer and the objector shall, within such time as the Consolidation Officer or the Assistant Consolidation Officer, as the case may be, may direct, file as many copies of the objection as may be necessary to be served on every person whose interest may, in the opinion of such officer is affected.(2)When an objection is received under Sub-rule (1) notice thereof in Form No. 11 along with a copy of the objection shall be served on every person whose interest may, in the opinion of the Consolidation Officer, be affected thereby and all such persons and the objector shall be called upon to attend at such time and place as the Consolidation Officer may fix for disposal of such objection.(3)On the date fixed for hearing of the objection, or on any other date to which the hearing may stand adjourned, the Consolidation Officer shall, after making such enquiry in the unit as he considers necessary, and after giving the party present an opportunity of being heard, pass such orders as he may deem proper :Provided that in deciding objections, the Consolidation Officer shall consult as many members of the Consolidation Committee as may be present in response to a notice to be issued to each of them for the purpose of at least three days before the hearing of such objections.
