Section 16(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)the valuation of lands allotted to a land-owners shall be equal to be valuation of a lands originally held by him subject to deductions, if any, made on account of contributions for public purposes under this Act:Provided that except with the permission of the Director of Consolidation obtained in writing, the area of the holding or holdings allotted to a land-owner shall not differ from the area of his original holding or holdings by more than thirty-three and one-third percent of the latter;
