Section 39 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
39. Exchange of possession.
(1)Where change of possession becomes necessary amongst and land-owners as a result of orders passed under sections 36 and 37, it shall be lawful for them to exchange possession amongst themselves in accordance with such orders.(2)Where change of possession cannot be effected by mutual arrangement the Assistant Consolidation Officer shall effect delivery of possession to the land-owners concerned in accordance with the provisions of section 25.
