Section 2(l) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(l)"Director of Consolidation" means the person notified as such by the State Government to exercise the powers and to perform the duties of the Director of Consolidation under, this Act and the rules made thereunder and shall include an Additional Director of Consolidation, a Joint Director of Consolidation to discharge any of the functions of the Director under this Act;
