Section 11 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
11. [ Disposal of objection by the Consolidation Officer. [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1976 (Or. Act 15 of 1976), s. 5.]
(1)The Consolidation Officer shall dispose of objections forwarded to him under sub-section (2) of section 10 after giving the parties concerned a reasonable opportunity of being heard and after such local inspection as he deems necessary:Provided that in disposing of objections relating to valuation and the Statement of Principles, he shall consult the Consolidation Committee.(2)For the purpose of disposing of objections, the Consolidation Officer shall hold his sittings at under the Orissa Grama Panchayat Act 1964 (Orissa Act 1 of 1965) within whose jurisdiction the land is situated.] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1976 (Orissa Act 15 of 1976), s.3.]
