Section 8(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)After publication of the notification under sub-section (1) of section 6, the Assistant Consolidation Officer shall , in consultation with the Consolidation Committee, prepare in respect of each unit under consolidation operations, a statement (hereinafter called the Statement of Principles) setting forth the principles to be followed in carrying out consolidation operations in the unit.
