Section 22 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
22. Publication of the Provisional Consolidation Scheme under Section 18.
(1)The provisional consolidation scheme shall be published in a conspicuous place in the unit for a period of at least fifteen days for public inspection free of charge. The notice publishing the provisional consolidation scheme shall being Form No. 8.(2)Notice to be sent to land-owners under Sub-Section (1) of Section 18 shall be prepared in Form No. 9 and relevant extracts from the provisional consolidation scheme shall be enclosed thereto.(3)The Assistant Consolidation Officer shall within fifteen days of the publication of the provisional consolidation scheme under Sub-Section (1) shall generally demarcate the Chakas in the provisional scheme in the village :Provided that a general notice to the villagers would be given by the Assistant Consolidation Officer to this effect before such demarcation.
