Section 2(m) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(m)"fragment" means a compact parcel of agricultural land held by a land owner by himself or jointly with others comprising an area which is less than:-(i)one acre in the districts of Cuttack, Puri, Balasore and Ganjam and in the Anandpur Subdivision in the district of Keonjhar; and(ii)two acres in the other areas of the State;
