Section 11(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)The Consolidation Officer shall dispose of objections forwarded to him under sub-section (2) of section 10 after giving the parties concerned a reasonable opportunity of being heard and after such local inspection as he deems necessary:Provided that in disposing of objections relating to valuation and the Statement of Principles, he shall consult the Consolidation Committee.
