Section 18(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)Subject to the provisions contained in section 14, any person to whom a notice has been sent under sub-section (1) and any other person affected by the Provisional Consolidation Scheme disputing the correctness of the entries made therein, may, within thirty days of the receipt of the notice or the date of publication of the Provisional Consolidation Scheme, as the case may be, file an objection before the Consolidation Officer or the Assistant Consolidation Officer duly authorised by the Consolidation Officer in that behalf.
