Section 16 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
16. Consolidation to be fulfilled by Consolidation Scheme.
- A Consolidation Scheme shall fulfil the following conditions, namely:-(1)a land-owner's rights and liabilities as recorded in the Land Register published under section 13 shall be secured in lands allotted to him on consolidation, subject to deductions for public purposes under this Act;(2)the valuation of lands allotted to a land-owners shall be equal to be valuation of a lands originally held by him subject to deductions, if any, made on account of contributions for public purposes under this Act:Provided that except with the permission of the Director of Consolidation obtained in writing, the area of the holding or holdings allotted to a land-owner shall not differ from the area of his original holding or holdings by more than thirty-three and one-third percent of the latter;(3)the land owner shall be awarded-(a)compensation determined under this Act or the rules for the houses, structures, trees, wells and other improvements existing on land originally held by him and allotted to another land owner of existing on land contributed by him for public purposes; and(b)an amount determined as aforesaid for land contributed by him for public purposes;(4)the principles laid down in the Statement of Principle shall be followed;(5)every land-owner shall, as far as practicable, be allotted a compact area the place where he holds the largest part of holding, provided that no land-owner shall be allotted more than three "chakas" in any unit;Explanation. - For the purposes of this clause, the expression "land-owner" shall not include-(a)a land-holder in respect of lands held by raiyats or service tenure-holders under him; and(b)a tenant;(6)every land-owner shall, as far practicable, be allotted the land on which exists his private source of irrigation together with an area in the vicinity the value of which shall be equal to the valuation of lands originally held by him there;(7)every land-owner shall, as far as possible, be allotted "Chakas" in conformity with the process of rectangulation wherever such process is adopted; and(8)such other conditions as may be prescribed.
