Section 7(4) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(4)Notwithstanding anything contained in any other law for the time being in force, the Director of Consolidation shall have power to effect changes in the boundary of an existing village and to constitute a new village:[Provided that the Director of Consolidation shall, if he deems it necessary for the purpose of this sub-section, be competent to effect changes in the boundary of a village situated outside the consolidation area.] [Inserted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1976 (Orissa Act 15 of 1976), s. 4(b).]
