Section 7(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)Upon the publication of the notification issued under sub-section (1) of section 3, no partition of a holding lying in the consolidation area under section 19 of the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960), shall be effected by the Revenue Officer till the publication of the notification under section 41 or sub-section (1) of section 5, as the case may be and the Assistant Consolidation Officer and the Consolidation Officer shall, in addition to the powers vested in them under this Act, have powers to effect partition of joint holdings on application of any party interested not withstanding anything to the contrary in any other law for the time being in force;[Provided that a partition on the basis of specific parcels of and may, on an application made in that behalf, be effected-(a)where all the concerned land-owners agree, by the Assistant Consolidation Officer of the Consolidation Officer, and;(b)where all the concerned land-owners do not agree, by the Consolidation Officer;Provided further that except where all the concerned land-owners agree, a partition on the basis of specific parcels of land shall not be effected without giving the parties concerned a reasonable opportunity of being heard.] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation Land (Amendment) Act, 1979,(Orissa Act 31 of 1979) s. 5 with effect from, the 23rd May 1979.]
