Section 16(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3)the land owner shall be awarded-(a)compensation determined under this Act or the rules for the houses, structures, trees, wells and other improvements existing on land originally held by him and allotted to another land owner of existing on land contributed by him for public purposes; and(b)an amount determined as aforesaid for land contributed by him for public purposes;
