Section 3(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)The State Government may, where they are opinion that any area may be brought under effect whereupon it shall become lawful for the Consolidation Officer or his subordinate or any other officer acting under his authority -(a)to enter upon any survey in connection with rectangulation or otherwise and to take levels of any land in such area, if necessary;(b)to clear by cutting or removing any tree, jungle, fence, standing crop or other material obstruction during such survey or taking of levels; and(c)to do all acts necessary to ascertain the suitability of the area for consolidation operations.
