Section 16 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
16. Procedure for change of village boundary and constitution of new village envisaged under Sub-Section (4) of Section 7.
(1)The proceeding for effecting changes in the village boundary or for constitution of a new village shall be started by the Consolidation Officer. At the commencement of the proceeding, he or if authorised by him, the Assistant Consolidation Officer shall issue a general notice in Form No. 3 inviting objections to the proposed changes in the boundary or to the proposed constitution of the new village, as the case may be, and a copy of the said notice shall be transmitted to Collector :Provided that when a portion of the village has been or is declared to be a reserve forest, or when a portion of the village is deemed to be a reserve forest under the provision of any law for the time being in force, the changes in the boundary of the village shall be effected according to such declaration or the deeming provision, as the case may be, and it shall not be necessary to start proceedings under this rule for effecting such changes.(2)Objections, if any, received within a period of 15 days from the date of service of notice shall be considered by the Consolidation Officer along with the opinion of the Collector, if any, received during the said period. Fie shall forward the proposal with a summary of objections and the opinion of the Collector, if any, to the Director of Consolidation for orders :Provided that when the proceedings are conducted by the Assistant Consolidation Officer under Sub-rule (1), he shall, after consideration of the objections and the opinion of the Collector, if any, submit his proposals to the Consolidation Officer who shall then formulate and forward his proposals with summary of objections and opinion of the Collector to the Director of Consolidation.(3)On receipt of the proposals from the Consolidation Officers, the Director of Consolidation shall consider the same and pass such orders as he deems fit.
