Section 6 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
6. Preparation of map, land register and determination of valuation and share in joint holdings.
(1)As soon as may be after the publication of the notification under sub-section (1) of section 3, the Director of Consolidation shall issue a notification constituting units and initiating preparation of maps and land register in respect or each unit which shall be [* * * *] [Omitted by the Orissa Consolidation of Holding an Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 4(a) w.e.f, 23rd May 1979.] published at a conspicuous place of the village for a period of not less than fifteen days.(2)Upon publication [in the village] [Substituted by Orissa Consolidation of Holding an Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s.4 (b) w.e.f. 23rd May 1979.] of the notification under sub-section(1) and subject to the provisions hereinafter contained, the Assistant Consolidation Officer shall -(a)prepare the Map of each village in the consolidation area in the prescribe manner;(b)Prepare a Register known as the land Register showing particulars of the lands interests therein, rent and cess settled therefor and such other detail as may be prescribed;(c)determine in consultation with the Consolidation Committee the valuation of-(i)lands, after taking into consideration their productivity, location, availability of irrigation facilities and other relevant factors, if any; and(ii)houses, structures, trees, wells and other improvements existing on such land;(d)determine shares of individual land-owners in joint holdings for the purpose of effecting partition to ensure proper consolidation.Explanation. - The expression "interests" shall include the rent receiving interests of a land-owner and of the interests of a tenant.(3)The valuation determined under clause (c) of sub-section (2) shall be approved by the Consolidation Officer with such changes as he deems necessary.(4)The Assistant Consolidation Officer shall also prepare such other records as may be prescribed to facilitate consolidation operations in the unit.
