Section 3 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
3. Declaration and notification regarding consolidation.
(1)The State Government may, where they are opinion that any area may be brought under effect whereupon it shall become lawful for the Consolidation Officer or his subordinate or any other officer acting under his authority -(a)to enter upon any survey in connection with rectangulation or otherwise and to take levels of any land in such area, if necessary;(b)to clear by cutting or removing any tree, jungle, fence, standing crop or other material obstruction during such survey or taking of levels; and(c)to do all acts necessary to ascertain the suitability of the area for consolidation operations.(2)The Consolidation Officer shall cause public notice of the notification issued under sub-section (1) to be given in the prescribed manner.(3)The Assistant Consolidation Officer shall tender compensation to the person concerned for any damage which may have been caused by any action taken under sub-section (1) and in case of any dispute as to the assessment or payment of the amount so tendered, he shall refer the matter for decision by the Consolidation Officer who decision thereon shall be final and shall not be questioned in any court of law.
