Section 25(4) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(4)The powers conferred on the Assistant Consolidation Officer under sub-section (3) shall, in like manner and in like circumstances, be exercisable by the Tahsildar having jurisdiction after the issue of a notification under sub-section (1) of section 41.] [Inserted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment Act), 1979 (Or. Act 31 of 1979), s.12, w.e.f. 23rd May 1979.]
