Section 18 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
18. Publication of the provisional Consolidation Scheme and receipt of objections thereon.
(1)After preparation of the Provisional Consolidation Scheme, the Assistant Consolidation Officer shall cause to be sent to the land-owners concerned notices containing relevant extracts there from and shall publish the Provisional Consolidation Scheme in the unit in the manner prescribed.(2)Subject to the provisions contained in section 14, any person to whom a notice has been sent under sub-section (1) and any other person affected by the Provisional Consolidation Scheme disputing the correctness of the entries made therein, may, within thirty days of the receipt of the notice or the date of publication of the Provisional Consolidation Scheme, as the case may be, file an objection before the Consolidation Officer or the Assistant Consolidation Officer duly authorised by the Consolidation Officer in that behalf.
