Section 24 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
24. Compensation for houses, structures, trees, wells etc.
(1)On and from the date of entering into possession, every land-owner shall pay or receive compensation according as the valuation of houses, structures, trees, wells ant other improvements existing on the lands allotted to him in the final consolidation scheme is more or less than the valuation of such properties existing on the lands originally held by him.Explanation. - For the purpose of sub-section (1) "compensation" shall be the difference between the valuation of houses, structures, trees, wells and other improvements existing on the lands allotted to him under the final consolidation scheme and the valuation of such properties originally held by him.(2)The amount of compensation determined shall be intimated to the land-owners concerned in the prescribed manner.
