Section 12 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
12. Determination of valuation of lands under Clauses (c) of Sub-Section (2) of Section 6.
(1)For the purpose of determining the valuation of lands, the Assistant Consolidation Officer shall determine for every unit in the consolidation area, one or more standard plots by-(a)ascertaining from the members of the Consolidation Committee and the land-owners of the unit, the best plot or plots of the unit, regard being had to productivity, location, availability or irrigation facilities and any other relevant factors having a bearing on the valuation of such plots; and(b)local inspection of plots in the company of as many members of the Consolidation Committee and as many land-owners of the unit as the Assistant Consolidation Officer may be able to collect.(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.(3)The "Exchange ratio",of lands shall be determined by the Assistant Consolidation Officer in consultation with members of the Consolidation Committee and the land-owners of the units and through suitable local inspection in the company of as many members of the committee and as many land-owners as he is able to collect; and taking into consideration the factors mentioned in Clause (a) of Sub-rule (1).(4)The valuation of lands shall be calculated in paise by multiplying the area of land with the exchange ratio.
