Section 10(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)All objections which cannot be disposed of by conciliation under sub-section (1) and all other objections including those relating to valuation or the Statement of Principles or the rent or cess settled under this Act shall be forwarded by the Assistant Consolidation Officer to the Consolidation Officer for disposal.
