Section 36(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)The Consolidation Commissioner may, on an application by any person aggrieved by any decision of the Director on Consolidation within ninety days from the date of the decision, revise such decision and for the said purpose, he may call for and examine the records:Provided that no such order shall be passed without giving the parties concerned a reasonable opportunity of being heard.
