Section 34(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3)When a person intending to transfer a fragment is unable to do so owning to restrictions imposed under sub-section (2), he may apply in the prescribed manner to the Tahsildar of the locality for this purpose whereupon the Tahasildar shall, as for as practicable within forty-five days from receipt of the application determine the market value of the fragment and sell it through an auction among the land-owners of contiguous Chakas at a value not less than the market value so determined.
