Section 16(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(1)The proceeding for effecting changes in the village boundary or for constitution of a new village shall be started by the Consolidation Officer. At the commencement of the proceeding, he or if authorised by him, the Assistant Consolidation Officer shall issue a general notice in Form No. 3 inviting objections to the proposed changes in the boundary or to the proposed constitution of the new village, as the case may be, and a copy of the said notice shall be transmitted to Collector :Provided that when a portion of the village has been or is declared to be a reserve forest, or when a portion of the village is deemed to be a reserve forest under the provision of any law for the time being in force, the changes in the boundary of the village shall be effected according to such declaration or the deeming provision, as the case may be, and it shall not be necessary to start proceedings under this rule for effecting such changes.
