Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(2)(d) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (d)determine shares of individual land-owners in joint holdings for the purpose of effecting partition to ensure proper consolidation.