Section 23(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(3)On the date fixed for hearing of the objection, or on any other date to which the hearing may stand adjourned, the Consolidation Officer shall, after making such enquiry in the unit as he considers necessary, and after giving the party present an opportunity of being heard, pass such orders as he may deem proper :Provided that in deciding objections, the Consolidation Officer shall consult as many members of the Consolidation Committee as may be present in response to a notice to be issued to each of them for the purpose of at least three days before the hearing of such objections.
