Section 30 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
30. Compensation for lands contributed for public purposes under Sub-Section (1) of Section 29.
(1)The market value of the land contributed for public purposes shall bear the same proportion to its valuation determined under Sub-rule (4) of Rule 12 at the market value of the standard plot shall bear to its valuation.(2)The market value of the standard plot shall be determined by the Assistant Consolidation Officer through local enquiry and taking into consideration the factors mentioned in Clause (a) of Sub-rules (1) of Rule 12.(3)The market value so determined under Sub-rule (2) shall be approved by the Consolidation Officer with or without modification.
