Section 31(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)every land-owner shall have the same right, title, interest and liabilities in the "Chaka" allotted to him as he had in the original holdings and the rights and interests of all other persons in respect of such original holdings shall stand transferred to the said "Chaka" or to such part thereof as specified in the Final Consolidation Scheme.Explanation. - Every such land-owner shall enjoy the benefit of irrigation existing on the land allotted to him.
