Section 7(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)The Assistant Consolidation Officer and the Consolidation Officer shall have powers while disposing of objections under sections 10 and 11 to entertain requests for amalgamation of holdings of like tenure on such terms as may be agreed to by the concerned land-owners and to pass orders effecting such amalgamation.
