Section 7(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3)[ The Assistant Consolidation Officer and the Consolidation Officer shall, notwithstanding anything contained in any other law for the time being, in force, but subject to the rules made in this behalf, have power to settle the fair and equitable rent and coss payable in respect of any land in accordance with the provisions hereinafter contained.] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1976 (Orissa Act 15 of 1976) s. 4(a)]
