Section 16(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(2)Objections, if any, received within a period of 15 days from the date of service of notice shall be considered by the Consolidation Officer along with the opinion of the Collector, if any, received during the said period. Fie shall forward the proposal with a summary of objections and the opinion of the Collector, if any, to the Director of Consolidation for orders :Provided that when the proceedings are conducted by the Assistant Consolidation Officer under Sub-rule (1), he shall, after consideration of the objections and the opinion of the Collector, if any, submit his proposals to the Consolidation Officer who shall then formulate and forward his proposals with summary of objections and opinion of the Collector to the Director of Consolidation.
