Section 8 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
8. Preparation of statement of principal.
(1)After publication of the notification under sub-section (1) of section 6, the Assistant Consolidation Officer shall , in consultation with the Consolidation Committee, prepare in respect of each unit under consolidation operations, a statement (hereinafter called the Statement of Principles) setting forth the principles to be followed in carrying out consolidation operations in the unit.(2)The Statement of Principles shall also contain the following details, namely:-(a)specific areas, as far as they can be determined, to be earmarked to be earmarked for such public purposes and to such extent as may be prescribed; and(b)the basis on which and the extent to which the land-owners shall contribute land for public purposes.(3)The Statement of Principles shall be approved by the Consolidation Officer with such modifications as he deems necessary.(4)[ Nothing contained in the Orissa Government Land Settlement Act, 1962 (Orissa Act 33 of 1962) shall apply to lands required to be earmarked for public purposes as aforesaid.] [Inserted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 6, w.e.f. 23rd May 1979.]
