Section 17(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(1)Land may be reserved for all or any of the following public purposes, namely :(a)Roads;(b)Drainage and irrigation channels;(c)Schools, Hospitals, Panchayat Offices, Stockman Centres, Jubak Sangha, Mahila Samiti, etc.;(d)Lands for military personnel;(e)Extension of house site;(f)House site of landless persons;(g)Cultivable land for landless persons subject to the approval of the Consolidation Committee;(h)Gochar and village forest;(i)Future developmental purposes;(j)Playground;(k)Cremation ground and graveyards;(l)Any other purpose of similar nature for which reservation of land may be considered necessary in the interest of the land-owner of the unit.
