Section 3(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3)The Assistant Consolidation Officer shall tender compensation to the person concerned for any damage which may have been caused by any action taken under sub-section (1) and in case of any dispute as to the assessment or payment of the amount so tendered, he shall refer the matter for decision by the Consolidation Officer who decision thereon shall be final and shall not be questioned in any court of law.
