Section 34(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(2)(a)On the date fixed for auction the Tahasildar or the Additional Tahasildar shall conduct the auction in the village in which the land is situated in the presence of as many owners of the contiguous Chakas as appear and be willing and shall decide the auction in favour of the highest bidder; provided that he may, for reasons to be recorded in writing, sell the land to any other bidder except the highest bidder.(b)No bid amount which is less than the prevailing amount available shall be accepted.
