Section 6(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)Upon publication [in the village] [Substituted by Orissa Consolidation of Holding an Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s.4 (b) w.e.f. 23rd May 1979.] of the notification under sub-section(1) and subject to the provisions hereinafter contained, the Assistant Consolidation Officer shall -(a)prepare the Map of each village in the consolidation area in the prescribe manner;(b)Prepare a Register known as the land Register showing particulars of the lands interests therein, rent and cess settled therefor and such other detail as may be prescribed;(c)determine in consultation with the Consolidation Committee the valuation of-(i)lands, after taking into consideration their productivity, location, availability of irrigation facilities and other relevant factors, if any; and(ii)houses, structures, trees, wells and other improvements existing on such land;(d)determine shares of individual land-owners in joint holdings for the purpose of effecting partition to ensure proper consolidation.Explanation. - The expression "interests" shall include the rent receiving interests of a land-owner and of the interests of a tenant.
