Section 17 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
17. Reservation of land for public purposes under Clause (a) of Sub-Section (2) of Section 8.
(1)Land may be reserved for all or any of the following public purposes, namely :(a)Roads;(b)Drainage and irrigation channels;(c)Schools, Hospitals, Panchayat Offices, Stockman Centres, Jubak Sangha, Mahila Samiti, etc.;(d)Lands for military personnel;(e)Extension of house site;(f)House site of landless persons;(g)Cultivable land for landless persons subject to the approval of the Consolidation Committee;(h)Gochar and village forest;(i)Future developmental purposes;(j)Playground;(k)Cremation ground and graveyards;(l)Any other purpose of similar nature for which reservation of land may be considered necessary in the interest of the land-owner of the unit.(2)The extent to which land shall be reserved for various public purposes mentioned under Sub-rule (1) shall be determined in consultation with the Consolidation Committee after taking into consideration the availability of land for public purposes, the needs of village community and in conformity with the orders of Government issued from time to time in this regard.
