Section 25 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
25. Revision of the provisional consolidation scheme under Sub-Section (2) of Section 20 and confirmation under Sub-Section (1) of Section 21.
(1)The Director of Consolidation, before passing orders for revision of the provisional consolidation scheme under Sub-Section (2) of Section 20, or the Assistant Consolidation Officer or the Consolidation Officer, while acting under directions given by the Director of Consolidation under the aforesaid provision, shall give opportunity to the parties concerned and to the members of the Consolidation Committee to appear and be heard.(2)The Director of Consolidation shall, before making modifications in the provisional consolidation scheme under Sub-Section (1) of Section 21, give reasonable opportunity to the parties and the members of the Consolidation Committee of being heard.
