Section 31(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)the right, title, interest and liabilities of every Land-owner in respect of his original holding shall cease:Provided that where the land-owner is allotted his original holding either wholly or in part in the Final Consolidation Scheme, his right, title, interest and liability in such holding or part thereof, as the case may be, shall remain unaffected;
