Section 6(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)As soon as may be after the publication of the notification under sub-section (1) of section 3, the Director of Consolidation shall issue a notification constituting units and initiating preparation of maps and land register in respect or each unit which shall be [* * * *] [Omitted by the Orissa Consolidation of Holding an Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 4(a) w.e.f, 23rd May 1979.] published at a conspicuous place of the village for a period of not less than fifteen days.
