Section 8(4) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(4)[ Nothing contained in the Orissa Government Land Settlement Act, 1962 (Orissa Act 33 of 1962) shall apply to lands required to be earmarked for public purposes as aforesaid.] [Inserted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 6, w.e.f. 23rd May 1979.]
