Section 32 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
32. Application to Tahasildar to transfer the fragment under Sub-Section (3) of Section 34.
- The person intending to transfer a fragment under Sub-Section (3) of Section 34 shall apply to the local Tahasildar with full particulars of the land, its location , the names of contiguous land-owners and the price he expects along with other relevant particulars.
