Section 9 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
9. Publication or records and issue of extracts and notices.
(1)The copy of the Map, Land Register and other records, if any, prepared under section 6 together with the Statement of Principles prepared under Section 8 shall be published in the unit in the prescribed manner and copies thereof shall also be forwarded to the local Tahsildar.(2)Notices containing relevant extracts from the Land Register showing rights and liabilities of land-owners in relation to land, specific shares of individual land-owners in joint holdings where necessary to ensure proper consolidation, valuation of lands and valuation of houses, structures, trees, wells and other improvements for calculating compensation therefor and its apportionment among the land-owners than one, shall be sent to the land-owners mentioned in the Land Register.(3)Any person to whom a notice under sub-section (2) has been sent or any other person interested may, within [thirty days] [Substituted by the Orissa of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1975, (Orissa Act 28 of 1975), s.2, w.e.f. 28th June 1975.] of the receipt of the notice or of the publication under sub-section (1), as the case may be, file before the Assistant Consolidation Officer objections on the correctness of entries in the records and the extracts furnished therefrom, or on the Statement of Principles or relating to partition.
