Section 16(5) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(5)every land-owner shall, as far as practicable, be allotted a compact area the place where he holds the largest part of holding, provided that no land-owner shall be allotted more than three "chakas" in any unit;Explanation. - For the purposes of this clause, the expression "land-owner" shall not include-(a)a land-holder in respect of lands held by raiyats or service tenure-holders under him; and(b)a tenant;
