Section 30 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
30. Vesting of land contributed for public purposes and allotted to State Government.
(1)The lands set apart for public purposes under the Final Consolidation Scheme shall, with effect from the date of coming into force of the final scheme, be utilised for the said purposes.(2)The land set apart for public purposes under the Final Consolidation Scheme shall, with effect from the date, vest and be always deemed to have vested in the State Government.(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.
