Section 41 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
41. Closure of consolidation operations.
(1)As soon as may be after the final maps and records have been prepared under section 22, the State Government shall issue a notification to the effect that the consolidation operation have been closed in the unit and then the village or villages forming part of the unit shall cease to be under the consolidation operations:Provided that the issue of a notification under this section shall not affect the operation of the provisions contained in Chapter IV.(2)Notwithstanding anything contained in sub-section (1) consolidation operations shall not be deemed to have been closed in respect of cases or proceedings pending under the provisions of this Act of the date of issue of the notification under sub-section (1).(3)The orders passed by the competent authorities in matters referred to in sub-section (2) shall be given effect to by such authorities as may be prescribed.
