Section 12 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
12. Appeal.
- Any person aggrieved by an order of the Assistant Consolidation Officer or the Consolidation Officer under Sections 10 or 11, may within [thirty days] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1975 (Orissa Act 28 of 1975), s.3, w.e.f. 28th June 1975.] from the date of the order, file and appeal in the prescribed manner before the Director of Consolidation whose decision shall, except as otherwise provided by or under this Act, be final.
