Section 25(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)On the expiry of six months from the date on which the land-owner becomes entitled to enter into possession of the land-owner becomes entitled to enter into possession of the lands allotted to him in accordance with section 23 or, where an application has been duly made under sub-section (1), on the concerned land-owner shall, if he has not entered into possession earlier, be deemed to have entered into actual physical possession of the lands allotted to him.]
