Section 25(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(3)[. Notwithstanding the provisions, contained in sub-section (2), where no application is made under sub-section (1) by a land-owner and the Assistant Consolidation Officer has reasons to believe that the land-owner has not entered into possession of the lands allotted to him, he may, on his own motion and at any time before the issue of a notification under sub-section (1) of section 41, put the land-owner, in the same manner and subject to the same conditions as specified in sub-section (1).
