Section 40 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
40. Mutual exchange of chakas among and owners.
- It shall be lawful for the Consolidation Officer at any stage of the consolidation proceedings but therefore the preparation of the final records under section 22 to allow mutual exchange of chakas or part thereof by agreement between or among exchange will improve the shape of the chakas or reduce their number and generally lead to development of agriculture in the unit.
