Section 15(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)All matters relating to changes and transfers affecting any of the rights, title and interest recorded in the Land Register published under section 13 for which cause of action arose after the publication of records under section 9 may be raised before the Assistant Consolidation Officer as and when they arise but not later than the date of publication of he order, if any, under sub-section (1) of section 5 or the date of confirmation of the scheme under sub-section (1) of section 21, which ever is earlier:Provided that it shall be competent for the Assistant Consolidation Officer to consider such cases suo moto.
