Section 14 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
14. Bar of objections.
- Subject to the provisions contained in section 15, no question in respect of-(a)right, title and interest in land;(b)partition of joint holdings; or(c)valuation of lands, houses, structures, trees, wells and other improvements,where the question is sought to be raised by a land-owner recorded in the Land Register prepared under section 6 which question might or ought to have been raised, shall be raised or heard at any subsequent stage of the consolidation proceedings.
