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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(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.