Section 12(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(2)(a)A list of standard plots for every unit shall be prepared and published in a conspicuous place in the concerned unit investing objections thereon.(b)Objections, if any, received by the Assistant Consolidation Officer within a period of seven days after the publication under Clause (a) shall be disposed of in the unit by the Consolidation Officer whose order in the matter shall be final.
