Section 30(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3)Where under a declaration under the proviso to sub-section (2) of section 17, any land belonging to the Sate Government or used for public purposes is allotted to a land-owner, the rights of the village community as well as of all the individuals and of the State Government in such lands shall cease to be attached to such land and shall be attached to the lands specified for the purpose in the Final Consolidation Scheme.
