Section 9(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)Notices containing relevant extracts from the Land Register showing rights and liabilities of land-owners in relation to land, specific shares of individual land-owners in joint holdings where necessary to ensure proper consolidation, valuation of lands and valuation of houses, structures, trees, wells and other improvements for calculating compensation therefor and its apportionment among the land-owners than one, shall be sent to the land-owners mentioned in the Land Register.
