Section 17(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)The Assistant Consolidation Officer shall, as soon as may be [after publication of the Map, Land Register and other records under sub-section (1) of section 13] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 10 w.e.f. 23rd May 1979.] and in consolidation with the consolidation Committee, prepare a Provisional Consolidation Scheme for the unit on the basis of the map and Land Register published under section 13 and as revised under the provisions of this Act.
