Section 19 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
19. Disposal of objection.
(1)The Consolidation Officer shall, in the prescribed manner, dispose of objections filed under section 18 after giving the Consolidation Committee and parties concerned a reasonable opportunity of being heard.(2)The Consolidation Officer shall, have powers to modify the Provisional Consolidation Scheme to such an extent or to remand the same to the Assistant Consolidation Officer with such directions as he considers necessary in the interest of proper consolidation.
