Section 29 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
29. Compensation for houses, structures, etc. under Sub-Section (2) of Section 24.
(1)At least fifteen days before the final consolidation scheme comes into force, the amount payable for houses, structures, trees, wells and other improvement shall be intimated to the land-owners concerned.(2)The intimation referred to in Sub-rule (1) shall be given through a notice in Form Mo. 13.(3)A statement of amount payable shall accompany the notice referred to in Sub-rule (2).
