Section 36 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
36. Closure of Consolidation operations.
- The orders passed by the competent authorities shall be given effect to under Sub-Section (3) of Section 41 by the local Tahasildar.Form No. 1[See Rule 5]Public notice of the notification issued under Sub-Section (2) Section 3 of the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972Notice is hereby given for information of the public in general that the State Government have been pleased to order in notification No........... dated......... to the effect that the area mentioned in the schedule below in......... district may be brought under consolidation operation.
