Section 20 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
20. Appeal.
(1)Any person aggrieved by an order of the Consolidation Officer under section 19 may, within thirty days from the date of the order, prefer and appeal before the Director of Consolidation whose decision thereon shall, except as otherwise provided by or under this Act, be final.(2)The Director of Consolidation shall have powers to revise the Provisional Consolidation Scheme to such an extent or to remand the same to the Assistant Consolidation Officer or the Consolidation Officer with such directions as the deems necessary.
