Section 31 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
31. Consequences to ensue on land owner entering into possession.
- With effect from the date on which a land-owner enters [or is deemed to have entered] [Inserted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act. 1976 (Orissa Act 15 of 1976), s.7] into possession of the Chaka allotted to him in accordance with the provisions of this Act, the following consequences shall ensue.(1)the right, title, interest and liabilities of every Land-owner in respect of his original holding shall cease:Provided that where the land-owner is allotted his original holding either wholly or in part in the Final Consolidation Scheme, his right, title, interest and liability in such holding or part thereof, as the case may be, shall remain unaffected;(2)every land-owner shall have the same right, title, interest and liabilities in the "Chaka" allotted to him as he had in the original holdings and the rights and interests of all other persons in respect of such original holdings shall stand transferred to the said "Chaka" or to such part thereof as specified in the Final Consolidation Scheme.Explanation. - Every such land-owner shall enjoy the benefit of irrigation existing on the land allotted to him.
